ARUN BHANSALI,J. - (1.) This writ petition is directed against the judgment dated 22.01.1996 and order dated 21.06.1999 passed by the Board of Revenue, Ajmer ('the Board'), whereby the appeal filed by the respondent-State has been accepted and the review petition filed by the petitioner-plaintiff has been dismissed, respectively. The petitioner filed a suit for declaration of khatedari rights and for permanent injunction on 15.09.1986, which was registered as suit No.415/1986 before the Assistant Collector, Sujangarh.
(2.) The suit was resisted by the State and the Assistant Collector by his judgment dated 30.01.1990 dismissed the suit filed by the petitioner.
(3.) Feeling aggrieved, the petitioner filed an appeal before the Revenue Appellate Authority, Bikaner ('the RAA'). The RAA also noted that 10 other similar suits were filed, which were also dismissed and the matters have also been remanded back to the Assistant Collector. Thereafter, the RAA by its judgment dated 17.10.1990 remanded back the matter to the Assistant Collector and also observed that the appellant was entitled to conferment of khatedari rights under Section 19(1)(AA) of the Rajasthan Tenancy Act, 1955 ('the Act').;