Mohammad Rafiq, J. - (1.) Heard learned counsel for both parties.
(2.) The petitioner has in this petition challenged the order dated 17.06.2006 passed by the S.D.M. Kishangarh-Bas, Alwar as also the order dated 18.10.2006 passed by the Board of Revenue for Rajasthan, Ajmer. Learned 5 S.D.O. vide his order dated 17.06.2006 dismissed the application filed by the petitioner under Order 26 Rule 9, Code of Civil Procedure, 1908 for appointment for the commissioner to inspect the disputed site. The Board of Revenue for Rajasthan, Ajmer rejected the revision petition filed by the petitioner against the said order.
(3.) The respondent no.3 Smt. Kusum Agrawal, filed a revenue suit, in which the petitioner is one of the defendants. That suit has been filed for partition of the disputed agricultural land as also for the permanent injunction.;