MUNNI BE Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash / set aside the judgment and order dated 24.03.2017, passed by learned Board of Revenue, Circuit Court, Nainital, in revision no. 5 / 2013-14, Smt. Azvida vs Smt. Shafikan & another, whereby the learned court below quashed the judgment and order dated 03.12.2013, passed by learned Addl. Commissioner, Kumaon Region, Nainital, by which the order dated 21.12.2012, passed by respondent no. 1 and orders dated 22.11.2011 and 23.04.2012, passed by respondent no. 2 were quashed.

(2.) Basically order passed by learned Board of Revenue on 24.03.2017, in revenue revision no. 5 / 2013- 14, under Section 219 of the Land Revenue Act is under challenge in present writ petition.

(3.) It is the principal submission of learned counsel for the petitioner that learned Board of Revenue has directed Tehsildar concerned to pass an order on both the restoration applications after affording due opportunity of hearing to the parties, in accordance with law. Tehsildar Kichha has been directed to decide the restoration applications himself.