MEERA DEVI Vs. BOARD OF REVENUE UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Amit Pratap Singh, learned Counsel for the petitioners, Sri. Jitendra Narain Rai, learned Additional Chief Standing Counsel for the State respondents and Sri Nitya Prakash, learned Counsel appearing for the respondents no.2 & 3.

(2.) By means of the instant writ petition field under Article 226 of the Constitution of India, the petitioners have prayed for a writ in the nature of certiorari quashing the judgment and order dtd. 5/6/2023 passed by the learned Board of Revenue, U.P. at Lucknow (respondent no.1) whereby the Revision bearing Case No. 775 of 2022 (Siddhant Gupta versus Smt. Meera Devi) under Sec. 219 of U.P. Land Revenue Act, 1901, filed by the respondent no.2 namely Siddhant Gupta has been allowed.

(3.) The Board of Revenue vide the impugned order dtd. 5/6/2023 allowed the aforesaid revision by setting aside the mutation order dtd. 2/2/2022 passed by the Tehsildar, Khadda, Kushinagar and remanded the matter to the Tehsildar concerned with a direction to decide the case afresh after affording opportunity of hearing to the parties concerned 'in the light of the findings recorded' by it in the impugned order dtd. 5/6/2023.