ARVIND KUMAR RAI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Shri S.K. Tripathi, learned counsel for the petitioners as well as learned Standing Counsel for respondent Nos. 1 to 4 and Shri Shardul Vikram Swaroop holding brief of Shri Pramod Kumar Singh, learned counsel for respondents No. 6 to 8.

(2.) By means of present writ petition the petitioners have challenged the legality and validity of the order dtd. 30/5/2005, passed by the Additional Commissioner (Judicial)-II, Varanasi Mandal, Varanasi, wherein he has al-lowed the revision preferred by the private respondents and set aside the order dtd. 3/1/2001 passed by the S.D.M. Ja-maniya, Ghazipur in appeal No. 221 and dismissed the revision preferred by the petitioners. The petitioners have also challenged the order dtd. 13/12/2023 passed by the Board of Revenue, wherein preferred by the petitioners has been dismissed on the ground that the second revision is not maintainable on the behest of the petitioners already preferred previous revision before the Commissioner.

(3.) At the very outset counsel for the petitioners has fairly submitted that he does not defend the order dtd. 23/12/2023 in as much as there is no dispute that previously the petitioners had preferred Revision No. 129/2002 before the Additional Commissioner (Judicial)-II, Varanasi Division, Varanasi, which was rejected by means of order dtd. 30/5/2005 and accordingly another revision was not maintainable at his behest. Accordingly I do not find any ground to interfere in the order dtd. 23/12/2023.