BABULAL Vs. BHAJANLAL AND OTHERS

JUDGEMENT

(1.) By filing this petition, the petitioner has challenged the order dated 9.5.2012 whereby the Additional Collector has upheld the oder dated 6.9.2007 of Tehsildar and remitted the matter back before the Tehsildar to hear the parties and pass appropriate order in accordance with law.

(2.) Shri Devendra Sharma, learned counsel for the petitioner, submits that the proceedings before Tehsildar are not sustainable and beyond the scope of Section 144 of C.P.C. He submits that the Additional Collector has erred in not setting aside the order dated 6.9.2007.

(3.) Shri D.D.Bansal submits that the revision in which Annexure P-1 was passed was not maintainable. The petitioner has no right and in fact he got the land of the respondents in his own name.