SHANTI DEVI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) -The grievance of the petitioner is that on the basis of some question answer issued by some clerk of the Board of Revenue contesting respondents are interfering with the possession of the petitioner.

(2.) I often find that on the basis of the question answer issued by the clerk authorities take action. It is only and only order which has got relevance. Whether stay is continuing or not can be demonstrated only by order of the Court and not by question answer issued by the clerk.

(3.) BOARD of Revenue is directed to positively decide revision Nos. 26, 28 and 23/97-98 on 11.3.2005 which is the date fixed in the said revision.