RAM BALI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. Hari Bans Singh, learned counsel for petitioners and Mr. Kashi Nath Shukla, learned counsel for contesting respondents.

(2.) This is second round of litigation. Earlier, the Board of Revenue has allowed the second appeal by unreasoned order. The said order was challenged before this Court by way of filing a Writ Petition No. 31814 of 1991, which was allowed by a detailed order, dtd. 7/8/2007, and the matter was remitted back to pass fresh order on merit. The relevant part of the same is mentioned hereinafter:-

(3.) In pursuance of the above order, the Board of Revenue has decided the Second Appeal afresh on a single question of law and allowed the appeal by order dtd. 19/1/2010 mainly on following grounds and relevant part of the impugned order is mentioned hereinafter:-