NIRMALJIT KAUR,J. - (1.) The prayer in the present writ petition is to set aside the order dated 25/05/2016 passed by the Board of Revenue vide which the order dated 23/01/2012 passed by the Divisional Commissioner was upheld as well as order dated 23/01/2012 passed by the Divisional Commissioner setting aside the order dated 04/10/2004 passed by the Tehsildar directing that the mutation number be entered in the name of the petitioner.
(2.) While praying for setting aside the impugned orders, learned counsel for the petitioner raised three fold arguments.
(3.) Firstly, the order passed by the Divisional Commissioner dated 23/01/2012 was without jurisdiction as per Section 75 of the Rajasthan Land Revenue Act, 1956. The appeal against the order of Tehsildar was maintainable before the Collector but in the present case, the appeal was decided by the Divisional Commissioner, who had no jurisdiction.;