BRIJ LAL Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) This petition by the writ petitioner filed under Article 226 of the Constitution of India is directed against order dated 18.07.2008 passed by respondent No.1 [ 'the impugned order'] in file No. STJ/302/2007 entitled Shamboo Nath and another v. Chairman, Municipal Committee, Akhnoor and others, whereby the appeal preferred by respondent Nos. 2 and 3 has been considered as revision petition and the order impugned has been set aside in the exercise of revisional jurisdiction.

(2.) Before adverting to the grounds of challenge urged, it is necessary to notice few admitted facts.

(3.) The petitioner feeling dissatisfied and aggrieved by the impugned order has filed the instant petition. The impugned order has been assailed primarily on the following grounds:-