ARUN BHANSALI, J. - (1.) This writ petition is directed against the judgments dated 6.3.1996 passed by the Additional Collector (Administration), Sriganganagar and 16.11.1999 passed by the Board of Revenue, Ajmer ('the Board'), whereby the Additional Collector found the petitioners in possession of 122 Bigha 5 Biswa land in excess of ceiling limit and the Board dismissed the appeal filed by the petitioners, respectively.
(2.) The petitioners are legal representatives of Gurdyal Singh. Ceiling Proceedings against Gurdyal Singh and petitioners No.2 and 4 were initiated under Chapter III-B of the Rajasthan Tenancy Act, 1955 ('Old Ceiling Law'); return was filed on 28.1.1971 and the proceedings were dropped in the year 1972 by the SDO, Raisinghnagar.
(3.) The State filed appeal against the order passed by the SDO, Raisinghnagar before the Revenue Appellate Authority ('RAA'), who set-aside the order passed by the SDO by its order dated 31.12.1983; against the said order petitioners filed revision petition before the Board, which partly allowed the revision petition by its order dated 6.7.1994 (Annex.2), whereby it was held that the land ad measuring 49 Bigha 4 Biswa, was in excess of ceiling limit and was to be acquired from the petitioners.;