RAMNIWAS AND OTHERS Vs. OMKAR SINGH

JUDGEMENT

(1.) The present petition invokes the supervisory jurisdiction of this Court under Article 227 of the Constitution of India whereby the orders passed by the Revenue Courts below including the Board of Revenue have been put to question.

(2.) The bone of contention between the rival parties is the rejection of an application under Order 26 Rule 10(A) r/w Section 151 of CPC in a proceedings for mutation initiated by the petitioner before the Tehsildaar, Ambah, District Morena.

(3.) Learned counsel for the rival parties are heard.