ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 03.03.2017 passed by the Board of Revenue, Ajmer ('the Board'), whereby the Board has stayed the order dated 13.02.2017 passed by the Revenue Appellate Authority ('the RAA').
(2.) The petitioners filed a suit under Section 88 read with Section 40, 188 and 92A of the Rajasthan Tenancy Act, 1955 ('the Act') before the SDO, Sanchore, District - Jalore. Along with the suit, an application under Section 212 of the Act was filed.
(3.) The application under Section 212 of the Act was not being taken up, based on the said allegations, the petitioners filed appeal under Section 225 of the Act before the RAA along with application for stay. The RAA by its order dated 13.02.2017 directed the parties to maintain status quo regarding the land in question and the revenue record.;