RAM KARAN Vs. MAHANT SHIV PRAKASH BHATTACHARYA

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against order dtd. 31/1/2023 passed by the learned Single Judge by which the petition filed by the appellants, assailing the order of the Board of Revenue, has been dismissed.

(3.) Briefly stated, relevant factual matrix of the case for adjudication of controversy involved in this appeal is that the appellants had filed a suit for declaration and permanent injunction against respondents, which was decreed by the Revenue Court in the year 2004 and appeal was also dismissed. When the matter was taken in second appeal before the Board of Revenue, vide order dtd. 13/8/2004, the Board of Revenue remanded the case for re-trial directing two additional issues to be framed. That order was challenged before learned Single Judge, though unsuccessful. That is how this appeal has been preferred.