YASEEN JAHAN Vs. HASMAT BEGAM

JUDGEMENT

(1.) The matter was heard again. Shri Satish Kumar Tyagi, learned advocate appearing on behalf of the respondents raised a preliminary objection that the present revision was not maintainable as being a second revision before the Board of Revenue as the aggrieved party had already exercised his right before the lower Revisional Court. He cited a host of revenue case laws in that respect.

(2.) The last reference was almost akin to the present revision inasmuch as there were "cross-revisions" which were decided by a common judgment.

(3.) A close look into the Lower Court file reveals that the order of the SDO dated 30.7.2010 was passed under 210 L.R. Act after consolidating first appeals with the consent of all the parties. Thereafter a common judgment was passed on 30.7.2010.