ZAMIL Vs. BOARD OF REVENUE, ALLAHABAD

JUDGEMENT

(1.) THE learned S.D.M. vide its order dt. 13.2.1987 has allowed the application moved by the Gaon Sabha and appointed Sh. Jagdish Chandra as receiver of the property. The revisional court has confirmed the said order Board of revenue has also dismissed the revision.

(2.) PETITIONER has submitted that civil suit No. 345 of 1982 is already pending between the parties and has not been decided.

(3.) IN view of the aforesaid, if the petitioner is still in possession of the property in dispute his possession shall not be disturbed during the pendency of the Civil Suit.