ANANDILAL Vs. SANDEEP KUMAR AND OTHERS

JUDGEMENT

(1.) This order will dispose of W.P. Nos.12799/2012, 13032/2012 & 13341/2012.

(2.) In these batch of petitions, the petitioners have called in question the legality, validity and propriety of the order of Board of Revenue dated 21.06.2012 whereby the learned Board set aside the order of Collector and allowed the revision filed by the respondent No.1.

(3.) The relevant facts for adjudication of these matters are that the present petitioners filed a revision 16-A/2012 before the learned Collector. The said authority vide order dated 30.12.2011 opined that Anandilal Patel (Petitioner No.1 in W.P. No.12799/2012) was not present at the time of demarcation of the land. Thus, demarcation order dated 27.07.2010 was set aside and matter was remitted back before the Court below to undertake the exercise of demarcation in accordance with law.