OM PRAKASH Vs. NOOR JAHAN

JUDGEMENT

(1.) The petitioner/appellant had filed a writ petition under Articles 226/227 of the Constitution of India praying for quashing of the order passed by the Board of Revenue dated 1st June, 1983, whereunder the revision application of Asraf Khan, the respondent had been allowed, and for quashing of the order passed by the Board of Revenue (hereinafter referred to as Board) rejecting the application of the petitioner seeking review of the aforesaid order which was dismissed on 2nd September, 1983. Besides the aforesaid reliefs, the petitioner/appellant had also prayed for appropriate directions for maintaining the order passed by the Additional Commissioner dated 5th of July, 1982, restoring the decree passed in favour of the appellant providing for the ejectment of the contesting respondent, Asraf Khan from the agricultural holdings in dispute ordering for the restoring of the possession thereof in favour of the petitioner/appellant.

(2.) A learned single Judge of this Court vide the judgment and order dated 12th May, 1994, dismissed the aforesaid writ petition observing that from the facts as brought out on the record, the case did not call for any interference by this Court, and there was no substance in the petition.

(3.) Feeling aggrieved, the petitioner/appellant preferred the present Letters Patent Appeal seeking setting aside of the order passed by the learned single Judge and the orders passed by the Board, and further prayed that the order passed by the Additional Commissioner dated 5th July, 1982, which had been passed in appeal be revived.