ASHOK KUMAR GAUR,J. - (1.) The instant writ petition has been filed by the petitioner challenging the order dated 31st July, 2018, passed by the Board of Revenue. The Board of Revenue accepted the revision T.A. No. 5228/2018, filed by respondent-Thakur Das against the order dated 15th June, 2018, passed by Revenue Appellate Authority, Bharatpur Camp Dholpur.
(2.) Brief facts of the case are that the respondents had filed the suit in the Court of SDO, Bari wherein they sought a declaration and permanent injunction with correction of mutation entries against the petitioner-defendant. The ex-parte proceedings were said to be undertaken against the petitioner and finally judgment and decree dated 9th February, 2015, in Civil Suit in 99/12 came to be passed.
(3.) The petitioner feeling aggrieved against the judgment and decree dated 9th February, 2015, filed an appeal before the Revenue Appellate Authority bearing No. 11/2015 (223). It is further pleaded in the petition that on 21st April, 2015, the Revenue Appellate Authority after hearing arguments of both the sides restrained the plaintiff-respondent till 16th June, 2015, not to mortgage, sale or transfer the land in dispute and to maintain status quo in regard to it. Petitioner has pleaded that the interim order continued up to 14th February, 2018, and due to non appearance of lawyer on 14th February, 2018, the appeal came to be dismissed in default by the Revenue Appellate Authority.;