H.R. Panwar, J. - (1.) In the instant petition Arts. 226 and 227 of Constitution of India, the order Annex.8 dt. 26.06.2008 passed by respondent Board of Revenue has been challenged.
(2.) Heard learned counsel for the petitioners and carefully gone through the order impugned as also record of the case.
(3.) It is contended by learned counsel for the petitioners that in a revenue suit filed by respondent No.4 Mandir Shri Thakurji, on an application filed by respondent No.4, Sub Divisional Officer, Churu, respondent No.3 appointed a receiver under Sec. 212 of Rajasthan Tenancy Act (for short 'the Act' hereinafter). That order came to be challenged by the petitioners before respondent No.2. Revenue Appellate Authority, Churu by way of an appeal under Sec. 225 of the Act. That appeal came to be dismissed vide order dt. 18.04.2007, against which revision petition was preferred by petitioners before respondent No.1, Board of Revenue. By the impugned order, the said revision has also been dismissed.;