PARSADI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Surendra Tiwari, learned counsel for the petitioners, learned Standing Counsel and Sri A.K.Umrao holding brief of Sri M.N.Singh, learned counsel appearing for the Gaon Sabha.

(2.) THIS writ petition has been filed for issuing a writ of certiorari quashing the order dated 7.10.2013 passed by the learned Member Board of Revenue U.P.Allahabad, Camp Meerut/Circuit Bench Meerut in Second Appeal No. 77 of 2007 -08 (Parsadi and others Vs. Ujjawal Sagar Suri and others) by which the petitioners' application for interim protection restraining the respondents from alleniating and changing the nature of the land has been rejected.

(3.) HAVING heard learned counsel for the parties and after going through the impugned order, I find that the order is really cryptic one as it do not contain any reason except the appeal was filed in the year 2008. Merely for the reason that the appeal was filed in the year 2008 cannot be ground for rejecting the stay application unless the same was rejected at the time of filing appeal or even thereafter.