SUVEJ SINGH Vs. RAM NARESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed by the appellant aggrieved against the impugned order[ Writ C No.28878 of 2023] dtd. 21/9/2023 passed by the High Court[High Court of Judicature at Allahabad].The challenge before the High Court was to the order dtd. 25/4/2023 passed by the respondent No.5[Additional Commissioner (Administration), Bareilly Division, Pilibhit] and the order dtd. 15/1/2020 passed by respondent No.4[ Additional Collector (Judicial), Bareilly Division, Pilibhit]. Vide impugned order, the High Court while setting aside the aforesaid orders had remanded the case to the respondent No.4 for consideration afresh after giving due opportunity of hearing to the concerned parties.

(3.) Briefly, the facts of the case, as available on record, are that an application was filed by the private respondents before the Collector seeking correction of map for Plot No.22. The same was dismissed vide order dtd. 27/5/1998. It was on the basis of a Commission's Report available in the file showing that the appellant was in possession of Plot No.22 just above Plot No.23. The appellant was in possession of Plot Nos.22/1 and 22/2 whereas the private respondents were in possession of Plot No.22/3.