ARUN AGRAWAL Vs. CHHATTISGARGH STATE REVENUE BOARD

JUDGEMENT

(1.) Heard on I.A. No. 1 of 2019, which is an application for condonation of delay of 08 days in filing the writ appeal. For the reasons stated in the application, it is allowed and the delay in filing of appeal is condoned.

(2.) Also heard on admission.

(3.) The Appellant aggrieved by the order passed by the learned Single Judge declining to interfere with the order passed by the Board of Revenue, wherein the Board of Revenue has set aside the order passed by the Additional Collector, wherein the order of mutation passed by the Tahsildar was set aside.