Mohammad Rafiq, J. - (1.) These appeals have been filed with delay of 46, 43, 43 and 37 days respectively, and the appellants have filed applications under Section 5 of the Limitation Act. For stated reasons, the applications are allowed. The delay in filing the appeals is condoned.
(2.) Since the question involved in all these four appeals is common, therefore, they were heard and are being decided by this common judgment.
(3.) Three special appeals, being D.B. Special Appeal (Writ) Nos.1056/2018, 1059/2018 and 1062/2018, arise out of judgment/order dated 07.05.2018 passed by learned Single Judge in writ petitions being S.B. Civil Writ Petitions No.4194/2018, 4225/2018 and 4247/2018 respectively, whereby learned Single Judge dismissed all the three writ petitions filed by the State of Rajasthan challenging common order of the Board of Revenue whereby the appeals preferred by the private respondents against the order of the Revenue Appellate Authority were allowed setting aside the order dated 16.06.2008 passed by the Revenue Appellate Authority and upholding the allotment of land to the concerned persons under the Rajasthan Land Revenue (Allotment of Land for Agriculture Purpose) Rules, 1970.;