GORDHANLAL Vs. PRABHULAL

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 18.12.2012, passed by the Board of Revenue, whereby the order passed by the subordinate authorities has been set aside.

(2.) Facts of the case are as under:

(3.) Being aggrieved by the order of SDO, the respondent preferred an appeal before the Additional Collector which has been dismissed vide order dated 28.02.2009. Thereafter, he preferred another appeal to the Additional Commissioner, but that too has been dismissed vide order dated 09.08.2010. Thereafter, he approached the Board of Revenue by way of revision. By order dated 18.12.2012, the Board of Revenue has set aside all the three aforesaid orders on the ground that under Section 107 of the Madhya Pradesh Land Revenue Code, 1959 the Collector is the competent authority to pass an order in respect of correction of map. Hence, present petition before this Court.