SNEHLATA TALERA Vs. STATE OF M P

JUDGEMENT

(1.) THE decision rendered in this writ shall also govern disposal of W.P. No. 2521/2005 [Omprakash Gupta v. Board of Revenue, Gwalior & others] because in both these writs, the challenge is to the same order of Board of Revenue.

(2.) BY filing this writ under Articles 226/227 of the Constitution of India, the petitioners seek to challenge the order dated 4.10.2002 passed in Revision No. 966/1/2001 (Annexure P -11) by Board of Revenue which in turn arise out of an order dated 31.1.1996 passed by Collector Mandsaur in Case No. 91 -B -121/88 -89 (Annexure P -9). Notice of this writ was issued to respondents. They are served and some of them are also represented.

(3.) HAVING heard learned counsel for the parties and having perused the record of the case, I am inclined to allow this writ and while quashing the aforementioned two orders passed by Collector and Board, remand the case to the Collector for hearing the case afresh after granting an opportunity to the parties concerned.