OM PRAKASH Vs. SADRI

JUDGEMENT

(1.) THIS petition has been preferred under Article 227 of the Constitution of India, challenging the order passed by the Board of Revenue, as contained in annexure P/2. By the above order the Board of Revenue has confirmed the order passed by the SDO, Seondha, which has also been filed in this petition as annexure P/1.

(2.) THE Board of Revenue had considered that the learned SDO, Seondha had only given opportunity to the respondents to file application for bringing the legal representatives of deceased respondent, Manga. The learned SDO would be considering the merits of the application for bringing the legal representatives of Manga, on the record. No final order has been passed by the learned SDO as such the learned Board of Revenue has rightly not interfered with the order passed by the SDO, Seondha.