JAGTAR SINGH Vs. GAJJAN SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dtd. 26/11/2019 passed by the Board of Revenue, whereby, while accepting the revision petition filed by the petitioners, further directions have been given.

(2.) In a suit filed by respondent for declaration and possession, the SDO passed a decree on 3/7/2009.

(3.) Feeling aggrieved, the petitioners approached the Revenue Appellate Authority.