MOHAN SINGH Vs. NYAYALYA RAJASWA MANDAL, MADHYA PRADESH

JUDGEMENT

(1.) THE is heard on admission. In this petition, petitioner has challenged the order passed by the Board of Revenue dated 03/01/2012.

(2.) By the said order, the Board has upheld the order passed by Sub -Divisional Officer and remitted the matter back to the Tehsil Court to decide the matter in accordance with law.

(3.) SHRI Dhakad, learned counsel for the petitioners submits that both the parties entered into a settlement and thumb impressions of both the parties are mentioned in the same and, therefore, subsequent exercise by the Courts was unnecessary and amounts to multiplying the litigation.