MOHAMMAD SARVAR Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for caveator/respondents No. 5, 6 and 7, learned counsel for the Gaon Sabha/respondent No. 4 and learned standing counsel representing respondents No. 1, 2 and 3.

(2.) By way of present writ petition, the petitioners have invoked the extraordinary jurisdiction of this Court challenging the order dtd. 2/8/2021 (annexure No. 16A) passed by the Board of Revenue (respondent No. 1).

(3.) The grievance of the petitioners is that respondent No. 1 has illegally remitted the matter before the learned commissioner for reconstruction of the record whereas respondent No. 1 itself is competent to construct the record and finally adjudicate the appeal on merits.