CHARANJEET SINGH Vs. RAM SINGH

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the order of the Board of Revenue dated 19.02.2010 directing the Tehsildar to carry out the mutation of the land in question i.e. land falling in various survey Nos. as mentioned in the application Annexure P/2 situated in Village Moharairai, District Ashoknagar.

(2.) Learned counsel for the petitioners taking exception to the aforesaid order submits that in respect of same land and between the same parties, Second Appeal No.341/2009 is pending for consideration before this Court.

(3.) The aforesaid appeal stands admitted on 18.02.2013 and granted interim relief on the same date by which directed parties to maintain status quo over the suit property. It is submitted that in the teeth of the ad -interim order passed by this Court, if the impugned order passed by the Board of Revenue is allowed to be implemented, the same may lead to aggravate the situation and create complications. Further, the mutation if allowed to be carried out pursuant to the impugned order passed by the Board of Revenue, the same shall be highly prejudicial to the interest of the petitioners. Under such circumstances, it is prayed that till disposal of the second appeal by this Court, the order of the Board of Revenue may not allowed to be implemented.