LAWS(ALL)-2006-2-163

MOHAN SINGH Vs. BOARD OF REVENUE

Decided On February 06, 2006
MOHAN SINGH, SRI RAMJI LAL Appellant
V/S
BOARD OF REVENUE Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This petition has been filed for quashing the impugned orders dated 14.6.2001 and 12.6.1997 contained in Annexure Nos. 5 and I respectively to the writ petition passed by respondent Nos. 1 and 3 respectively.

(3.) The facts of the case, in brief are that the petitioner had moved an application before the competent authority, inter alia, stating that the allotment of pasture-land in favour of the respondents was illegal. A report was submitted by the Tehsildar, Kirawali before the Additional District Magistrate (City) , Agra on 3.5.1997. After objection was filed by the respondents, the Additional District Magistrate (City) vide impugned order dated 12.6.1997 passed an order against the petitioner. Aggrieved, the petitioner filed appeal before the Commissioner, Agra Division, Agra, who vide order dated 17.2.2000 allowed the revision in favour of the petitioner and against the respondents. The respondents thereafter filed a 1 revision before the Board of Revenue against the order dated 17.2.2000 which was allowed vide impugned order dated 14.6.2001 against the petitioner. Aggrieved, he has filed this writ petition challenging the validity and correctness of the order and judgment dated 14.6.2001 passed by the Board of Revenue.