KHADAK SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HEARD Mohd. Aslam Khan, learned counsel for petitioner and learned Standing Counsel on behalf of respondents no. 1 & 2 as also Sri D.D.Chauhan on behalf of respondent no. 3 Gaon Sabha. Since all the respondents are represented, notice need not be issued.

(2.) THE petitioners, who are 15 in number, have filed this writ petition assailing the order dated 29.04.2011 passed by the Board of Revenue in Revision No. 3 of 2010-11, Angoori Devi and others vs. State.

(3.) ACCORDING to him, 26 of the revisionists filed Writ Petition No. 60944 of 2011, Balram and others vs. Board of Revenue and others, challenging the? said order dated 29.04.2011 of the Board of Revenue.? That? writ petition was allowed by the order dated 25.11.2011 wherein the order dated 29.04.2011 of the Board of Revenue was quashed and status quo with regard to possession over the land in question was directed to be maintained and the Board of Revenue was required to dispose of the revision itself within three months from the date of presentation of certified copy of that order.