ASHOK KUMAR GAUR,J. - (1.) The present writ petition has been filed by the petitioners challenging the order dated 12th July, 2019, whereby the Board of Revenue has accepted the revision petition filed under Section 230 of the Rajasthan Tenancy Act, 1955 (for short "the Act of 1955") against the order dated 25th November, 2011 passed by the Revenue Appellate Authority, Kota.
(2.) The brief facts of the case are that a revenue suit was filed before the SDM Court, Lakheri, District Bundi by the petitioners for seeking declaration, permanent injunction and correction in the revenue entry. The petitioners also filed an application under Section 212 of the Act of 1955 for temporary injunction. The SDM Court, vide its order dated 23rd June, 2010, allowed the application of the petitioners of temporary injunction and directed to maintain the status quo of the land and revenue record in respect of the land situated in Khasra Nos.102, 103 and 109 measuring 2.54 hectare situated in Village Laban, Tehsil Indragarh till final disposal of the suit.
(3.) The order dated 23rd June, 2010 was assailed by the respondent Narendra Singh before the Revenue Appellate Authority, Kota. The Revenue Appellate Authority, Kota, vide order dated 25th November, 2011, dismissed the appeal of the respondent Narendra Singh and upheld the order passed by the SDM, Lakheri, Bundi dated 23rd June, 2010.;