PASHUPATI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the order dtd. 8/10/2021 passed by the Board of Revenue, U.P. Lucknow in Case No. REW/345/2021 Ballia.

(2.) By the aforesaid order dtd. 8/10/2021, the Board of Revenue has allowed the review application filed by the respondent no. 3 and has set aside the order dtd. 18/12/2018 passed by the Member, Board of Revenue. A further direction has been issued to the Up-Ziladhikari, Ballia to decide the case within 3 months after giving proper opportunity of evidence and hearing to the parties concerned.

(3.) The facts as stated in the writ petition are that the grandfather of respondent no. 3, namely Shiv Pujan has instituted a suit under sec. 229B of U.P.Z.A.& L.R. Act 1950 against Pashupati, in the Court of Pargana Adhikari, Ballia. The aforesaid suit was initially decreed ex-parte and ultimately, the Board of Revenue, by an order dtd. 1/9/1986 remanded the matter back to the Pargana Adhikari, Ballia with a direction to decide the said suit afresh.