ASHOK KUMAR GAUR ,J. - (1.) The instant writ petition has been filed by the petitioners challenging the order dated 09.09.2019 passed by the Board of Revenue in Revision Petition No.4791/2019. The petitioners have further prayed that the revision petition filed before the Board of Revenue, is not maintainable in view of the preliminary objection raised by the petitioners before the Board of Revenue.
(2.) Learned counsel for the petitioners submitted that the petitioners had filed Appeal No.23/2019 before the District Collector Jaipur challenging the Mutation No.648 dated 12.04.2019 issued by the Tehsildar Gram Mansharampura Tehsil Jaipur. Learned counsel submitted that the Appellate Court on 30.07.2019, had passed interim order/stay order staying the effect and operation of Mutation No.648 dated 12.04.2019 and further restrained the respondents not to alienate/sell the property and maintain status-quo on property and record, till the next date.
(3.) Learned counsel for the petitioners submitted that the respondents have felt aggrieved by the order dated 30.07.2019 and they filed revision petition under Section 84 of the Land Revenue Act 1956 read with Section 9 of the Act of 1956. Counsel submitted that the Board of Revenue vide impugned order dated 09.09.2019, has stayed the operation of the order passed by the District Collector dated 30.07.2019 and further rejected the preliminary objection raised by the petitioners in respect of maintainability of revision petition.;