ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 20.04.2017 passed by the Board of Revenue ('the Board'), wherein the Board while exercising power of review, has recalled/set aside the order dated 11.01.2017. The respondents filed petition under Section 251-A of the Rajasthan Tenancy Act, 1955. The petition was accepted by the SDO.
(2.) Feeling aggrieved, the petitioner filed an appeal before the Revenue Appellate Authority ('the RAA'), which appeal was rejected. Whereafter, the petitioner filed revision petition before the Board. The Board by its order dated 11.01.2017, sought production of a Commissioner report dated 13.04.2015 and also directed that if the said report dated 13.04.2015 was not available, again a fresh report be got prepared in presence of both the parties and produced before the Board.
(3.) Feeling aggrieved, the respondent No.2 filed review petition before the Board. The Board after hearing the parties, came to the conclusion that the order dated 11.01.2017, wherein the order was passed for seeking a fresh report was required to be set aside and set aside the said order.;