Amaresh KU. Singh, J. - (1.) This appeal is directed against the order dated 15th September, 1995, passed by the learned Single Judge in S. B. Civil Writ Petition No. 2981/95. By the aforesaid order, the learned single Judge dismissed the writ petition filed by the appellant.
(2.) Facts necessary for the disposal of this appeal may be summarised as below:- Agricultural field bearing Khasra No. 3 measuring 22 bighas and 9 biswas of land situated in village Katrosan was originally recorded in the name of Ajit Bharti, Chela of Karan Bharti. The land was cultivated by Phule Bharti. Ajit Bharti sold his Khatedari rights in the land to Bheema and Mangilal vide registered sale-deed during the year 1968. In the Revenue Record the land was shown to have been transferred to Bheema and his minor son Mangilal vide Mutation No. 79 dated 15th March, 1970. Bheema and Mangilal are alleged to have transferred the aforesaid land to the appellant vide registered sale-deed dated 25th October, 1972. When the appellant wanted her name to be entered in the Revenue Record, the Sarpanch of Gram Panchayat, Alasan refused to accept the mutation in favour of the appellant. The appellant then moved an application before the Collector, Jalore requesting him to accept the mutation in her favour. The Collector, Jalore vide his order Rev/457 dated 18th April, 1974, accepted the mutation. The Tehsildar, Jalore submitted an application before the Collector, Jalore requesting him to quash the mutation recorded in the name of the appellant. The Additional Collector issued notice to the appellant to show cause against the quashing of mutation No. 130 dated 16-5-1974, standing in her name. The appellant made her objections before the Additional Collector, Jalore on 1st July, 1988 and 23rd September, 1988. The Additional Collector passed an order on 26th October, 1988, making a reference under Section 82 of the Land Revenue Act, 1956. The Revenue Board, Ajmer passed an ex parte order dated 27th December; 1988, allowing the reference No. 64 of 1988. Later on, the ex parte order dated 27th December, 1988, was set-aside on the application fried on behalf of Ajit Bharti and the matter was reheard and a fresh order was passed by the Board of Revenue on 26th July, 1993, allowing the reference.
(3.) Feeling aggrieved by the order dated 26th July, 1993, passed by the Board of Revenue, the appellant filed S. B. Civil Writ Petition No. 119/3-1, before this Court. That writ petition was dismissed at the admission stage on 11th January, 1994, with certain observation. A Review Petition No. 19/1994, was filed by the appellant praying that the earlier order dated 11th January, 1994, passed by this Court be reviewed. The Review Petition was dismissed with some further observations. Meanwhile, the appellant filed a Review Petition No. 9/94, before the Board of Revenue, Ajmer praying that the order dated 26th July, 1993, passed in Reference No. 48/89 be reviewed. The revision petition was dismissed. Feeling aggrieved by the order dated 11th January, 1994. passed by the Board of Revenue in Review Application No. 9/94, the appellant filed another writ petition in this Court in which she has prayed that the order dated 26th July, 1993, passed in Reference No. 48/89/LR/Jalore and the order dated 11th November, 1934, passed in Review Application No. 3/94/LR/Reference/Jalore by the Board of Revenue be quashed and the respondent be apprehended from interfering with the cultivating decision of the appellant over the land bearing Khasra No. 3 measuring 22 bighas and 9 biswas situated in village Katrosan, Tehsil Jalore.;