SITA RAM Vs. BOARD OF REVENUE

JUDGEMENT

(1.) POONAM Srivastava, J. Heard Sri R. S. Mishra, learned Counsel for the petitioners and Sri H. S. N. Tripathi Advocate for the contesting respondents.

(2.) THE orders under challenge are passed by the Board of Revenue in Revision No. 24 of 1981-82 confirming the order of the Additional Commissioner dated 23-12-1981 in Appeal No. 360-D of 1980.

(3.) SRI H. S. N. Tripathi appearing for the contesting respondents has disputed each and every arguments advanced on behalf of the petitioners. The submission is that the application to recall the order passed by the trial Court, which was confirmed in revision, is a remand order. It does not call for an interference in writ jurisdiction and secondly that the findings are concluded by findings of fact.