DEVA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HEARD on question of admission.

(2.) THE intra court appeal has been preferred against the order dated 11.4.2012 passed by the Single Bench in CWP No.1585/2012.

(3.) HAVING heard learned counsel for the petitioner, we are of the opinion that in the aforesaid matter, considering the dispute, no interim injunction could have been granted on the basis of plea of oral partition. Consequently, no interference is called for in the order passed by the Single Bench. It is made clear that observation made by Board of Revenue, Single Bench or in this order, shall not come in the way of S.D.O. to decide the matter independently on merits.