RAMKUMAR SINGH Vs. SUKHAI

JUDGEMENT

(1.) HEARD .

(2.) ORDER dated 04-09-2012 passed by Board of Revenue is being assailed vide this Petition under Article 227 of the Constitution.

(3.) CLAIMING it to be the ancestral property respondents brought the proceedings under section 170-B of the 1959 Code on the ground that though prohibited under section 165 (6) of the 1959 Code the petitioners surreptitiously got Patta of the subject property in their name.