FULLA Vs. NARENDRA SINGH

JUDGEMENT

(1.) HEARD .

(2.) THE appellant has filed this appeal against the order dated 30th January, 2012 passed in W.P.No.8488/2011.

(3.) NAIB Tahsildar, Maksudangarh vide an order dated 30/9/1994 passed in case no. 84-A19/93-94 ordered settlement of land having area seven bigha in favour of respondent No. 1 on an application filed by the respondent No. 1. Against the aforesaid order, the present appellant preferred an appeal before the Sub-Divisional Officer. The Sub-Divisional Officer set aside the order of settlement after recording a finding that notification in regard to settlement was not published by the Tahsildar properly and the finding of possession recorded by the Tahsildar was also perverse. Against the aforesaid order, a Revision was filed by the respondent No.1 before the Commissioner, Gwalior Division, Gwalior, that Revision was dismissed. Thereafter, the respondent No.1 filed a Revision before the Board of Revenue and the Board of Revenue allowed the Revision. Against the aforesaid order, a writ petition was filed by the present appellant. The learned Single Judge dismissed the writ petition on the ground that the Board of Revenue had jurisdiction to entertain the Revision.