RAMBARAN Vs. CHANDRA PRAKASH SHARMA

JUDGEMENT

(1.) WITH the consent of the parties, matter is finally heard.

(2.) THIS petition is filed by the petitioner challenging order dated 31.5.2006 passed by Commissioner, Chambal Division, Morena in Appeal No. 10/2005-06/Appeal whereby the Commissioner has allowed the appeal filed by respondent No. 1 and remanded the matter back to the Collector, Bhind for rehearing of the case.