MANGLA Vs. NARAYAN

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) Controversy involved in this writ petition is in connection with the temporary Injunction.

(3.) Learned counsel for the petitioners submits that in the appeal filed by the petitioners herein before the Revenue Appellate Authority, the Revenue Appellate Authority vide order dated 6.8.2019 passed an ad-interim status quo order. Against the order of Revenue Appellate Authority, respondents herein filed revision petition before the Board of Revenue. The Board of Revenue vide its order dated 15.10.2019, stayed the operation of ad-interim order dated 6.8.2019 passed by the Revenue Appellate Authority.