SANGEET LODHA,J. - (1.) This petition is directed against order dated 15.4.13 of the Board of Revenue Rajasthan, whereby revision petitions preferred by the petitioners against the order dated 13.3.13 passed by the Additional Collector, Nohar, District Hanumangarh, in Appeal No.32/11, 33/11 and 34/11 stand dismissed.
(2.) The facts relevant are that the disputed land was entered in gair khatedari of the petitioners by the Settlement Department. Thereafter, vide order dated 7.11.94 passed by the Tehsildar, Bhadra the land was mutated in the names of the petitioners as their khatedari land vide mutation entry no.217 dated 2.12.94. Being aggrieved by the mutation effected as aforesaid, the private respondents herein preferred an appeal before the Sub Divisional Officer, Bhadra, which was dismissed as barred by limitation. The review petition filed was also dismissed by the Sub Divisional Officer, Bhadra vide order dated 30.4.12. Thereafter, the petitioners preferred appeals against the order dated 7.11.94 passed by the Tehsildar, Bhadra before the Additional Collector, Nohar. The appeals preferred were partly allowed by the Additional Collector, Nohar vide order dated 13.3.13, whereby while setting aside the order passed by the Tehsildar granting khatedari right in favour of the petitioner and the mutation made pursuant thereto, the matter was remanded to Tehsildar to make appropriate inquiry regarding gair khatedari rights entered in the name of the petitioners and pass appropriate order.
(3.) Aggrieved by the order passed by the Additional Collector, as aforesaid, the petitioners preferred revision petitions before the Board of Revenue, which stand dismissed by the order impugned. Hence, this petition.;