JANNAT Vs. MAKBUL SHAH

JUDGEMENT

(1.) The petitioner has approached this Court with the grievance that on 28/3/2016 an interim order was passed by the learned Board of Revenue, Ajmer (hereinafter referred to as "the Board") in a revision petition (No.2500/2016) filed by the respondent Jannat (petitioner herein).

(2.) It is stated by Mr. Madhan that in spite of the fact that the petitioner has moved an application seeking vacation of the aforesaid order immediately on the next date i.e. 26/4/2016, neither the revision petition has been decided nor the application for vacation of the aforesaid order has been taken into consideration.

(3.) Mr. Nishank Madhan, learned counsel for the petitioner has placed for perusal of the Court certified copies of the order-sheets of the above referred revision petition to substantiate his assertion.