Kalpesh Satyendra Jhaveri, J. - (1.) By way of this appeal, the appellant has assailed the judgment and order of the learned Single Judge whereby learned Single Judge has dismissed the writ petition in view of the concurrent findings of all the authorities.
(2.) The facts of the case are that the appellants being daughter of deceased Chiranji Lal were entitled for their share in the property and the entries made in the revenue record after death of Chiranji Lal in name of the sons alone was illegal as the right of the appellant could not have been taken away. It is alleged that the entries made in the revenue record are not based on Will but on the basis of succession and therefore the provisions of Succession Act apply and the appellants name ought to have been entered in the revenue record for which and on the basis thereof, if the property has been further sold, the appellant's share could not have been sold, therefore, the appellants prayed for injunction against the respondents for not making any construction on the share to which the appellants are entitled.
(3.) The appellants herein were plaintiff and approached the SDM who vide order dated 11.12.2012 passed the following order:- ...[VERNACULAR TEXT OMITTED]...;