ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner-State aggrieved against the judgment dated 03.12.2012 passed by the Board of Revenue, Ajmer ('the Board'), whereby the second appeal filed by the respondents Udailal and Ors. has been accepted and orders passed by the Sub Divisional Officer, Girva ('the SDO') dated 25.02.2011 and Addl. Divisional Commissioner, Udaipur ('the ADM') dated 09.09.2011 have been set aside and application filed by the respondents under Section 136 of the Rajasthan Land Revenue Act, 1956 ('the Act') has been allowed.
(2.) The respondents filed an application under Section 136 of the Act for entering their names in the revenue record as Khatedars of land comprised in Khasra Nos. 2308 Min, 2309 Min, 2310 Min, 2311 Min and 2312 Min, which was recorded as Belanaam. The proceedings were contested by the Tehsildar, Girva.
(3.) After hearing the parties, the SDO came to the conclusion that the applicants have not produced any document regarding their uninterrupted possession and that the land never remained in Khatedari of applicants' predecessor and, consequently, rejected the application.;