NET BHARTI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Perused the order dated 15.9.1998 passed by the learned trial court, order dated 28.9.1999 passed by the first appellate court and order dated 29.5.2000 passed by the Board of Revenue-respondent No. 1, copies whereof are filed and marked as Annexures-7, 11 and I respectively to the writ petition.

(3.) The present writ petition is posted today for admission, but with the consent of the learned counsel for the parties, I would like to dispose it of finally at admission stage. It is conceded by the learned counsel for the parties that the present writ petition can be finally disposed of without exchanging their counter and rejoinder-affidavits.