SANJEEV PRAKASH SHARMA,J. - (1.) The petitioners challenge the order passed by the Board of Revenue Rajasthan Ajmer dated 31.10.2017.
(2.) Counsel as above appears for all the respondents hence, service is treated to be complete.
(3.) Both the Counsel were heard at length. They agreed that the case may be decided finally. Accordingly the final arguments were heard.;