RAMHIT Vs. COMMISSIONER AND OTHERS

JUDGEMENT

(1.) Heard Counsel for the petitioner.

(2.) By this writ petition, the petitioner has prayed for quashing of the order dated 13-7-2001 passed by Board of Revenue and the order dated 20-2-2001 passed by Additional Commissioner (Admn.) and the order dated 26-12-1997 passed by Asstt. Collector.

(3.) It appears that respondents filed a suit in which several issues were struck. Petitioner filed an application that the Court has no jurisdiction and the suit is not maintainable. The Trial Court vide its order dated 26-12-1997 has held that all issues can be decided after taking evidence of the parties. The Court directed that the Issues No. 1 to 6 will be decided after evidence and has fixed the date as 16-6-1997 for evidence. The said order was challenged by the petitioner before the revisional Court. The Board of Revenue rejected the revision vide order dated 20-2-2001. The revisional Court has observed that the order impugned was an interlocutory order. The revisional Court has also observed that petitioner has filed several revisions due to which the disposal of revision could not be made. The revisional Court rejected the revision. A second revision was filed by the petitioner before the Board of Revenue. The Board of Revenue has dismissed the revision as not maintainable. By this writ petition the said orders have been challenged.