Dinesh Mehta, J. - (1.) The petitioners being L.Rs of Ram Kishan, being the defendant in the original suit proceedings have filed the present writ petition under Article 226/227 of the Constitution of India challenging the order dated 13.12.2002, passed by the Board of Revenue, Ajmer.
(2.) The brief facts of the present case are that the petitioners being L.Rs of Ram Kisan, were defendant in the suit for partition and declaration filed by the plaintiffs, on 29.09.1980, inter alia seeking their share in the agricultural land situated in village Delunda Tehsil and District Bundi, claiming the same to be under their joint ownership/ancestral land.
(3.) The case set-up by the plaintiff was that Ram Kisan/defendant and father of the plaintiffs Manna were real brothers, having half share each in the property, however the defendant Ram Kishan had fraudulently got the land mutated in his favour.;