Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) PETITIONER Rajasthan Housing Board has preferred this writ petition on 07.10.2004 with the prayer to quash the impugned orders dt. 01.06.1984, 22.12,1997 and 04.06.2004. Vide order dt. 01.06.1984 the Assistant Collector and Executive Magistrate, (First), Jaipur, decreed the suit of the respondents No. 3 to 10 for declaration and correction of entry in respect of land bearing Khasra No. 209 measuring 16 bigha and 5 biswa and Khasra No. 210 measuring 19 bigha and 9 biswa, total land 35 bigha and 14 biswa situated at village Sukhalpura, Tehsil Sanganer, District Jaipur, and declared that plaintiff -respondents were recorded tenant and in possession of the disputed land, and due to mistake committed during settlement proceedings, the land was wrongly shown as pasture land ('charagah land') and consequently directed that the entry of pasture land in respect of above land shown in revenue record is illegal and ineffective against the plaintiffs and the same requires correction and may accordingly be corrected and the land be recorded in the name of plaintiffs.
(3.) VIDE order dt. 22.12.1997 the Revenue Board rejected the reference application dt. 16.08.1993 filed at the instance of Collector under Section 232 of the Rajasthan Tenancy Act for quashing the judgment and decree dt. 01.06.1984 passed by the Assistant Collector and Executive Magistrate, (First), Jaipur.;