Rajesh Balia, A.C.J. - (1.) Having heard learned counsel for the parties, we are satisfied that this appeal deserves to be allowed.
(2.) The appeal is against the judgment of the learned Single Judge who dismissed the writ petition filed by the appellants by a non-speaking order, therefore, it cannot be sustained as such.
(3.) The respondents have filed a suit alleging it to be in the representative capacity having as many as 21 defendants, three being in the official capacity i.e. State of Rajasthan, through Collector Sikar, Tehsildar Srimadhopur and Patwari village Dadia, Tehsil Srimadhopur. The present appellants were arrayed as defendants No. 17 and 18. Both are real brothers. The suit was decreed by the Additional Civil Judge (Junior Division) Revenges in 2004.;