PREMA BAI Vs. SULTAN SINGH

JUDGEMENT

(1.) HEARD finally.

(2.) THE petitioners have filed this petition challenging the order dated 7/2/2013 passed by the Board of Revenue (Annexure P/1), order dated 27/2/2012 passed by the Additional Collector, Gwalior (Annexure P/2) and the order dated 14/9/2011 passed by the Sub Divisional Officer, Gwalior (Annexure P/3).

(3.) LEARNED counsel for the petitioners has submitted that Tahsildar has passed the order in accordance with law and in accordance with the provisions of section 110 of the Code and the rules made thereunder, hence, the order passed by the Sub Divisional Officer and other authorities are illegal.