TUKOJIRAO PUAR Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The petitioner (since dead now represented through legal heirs) has filed the present petition being aggrieved by order dated 29.4.2011 passed by Board of Revenue, M.P., Gwalior in Review Petition No.712-PBR/10, whereby the preliminary objections raised filed by him have been dismissed.

(2.) Facts of the case necessary for disposal of this petition are as under :

(3.) The petitioner replied to the show-cause notice in detail and also raised a preliminary objection that the review is not maintainable. On 22.9.2010, the petitioner filed the additional reply as well as written arguments on 22.12.2010. Vide order dated 29.4.2011, the Board of Revenue has disallowed the preliminary objections by holding that u/s. 51 of MPLRC the review is maintainable and fixed the case for final arguments. Being aggrieved by the aforesaid order, the petitioner has filed the present petition.