RAMU Vs. BANSHI

JUDGEMENT

(1.) Instant special appeal is directed against order of the ld.Single Judge dt.20.04.2016.

(2.) Banshi S/o Lichhman who is super senior citizen and of almost 85 years of age filed a writ petition against order of the Board of Revenue dt.13.01.2016 interfering in the pending proceedings of the Revenue Appellate Authority u/S.221 of the Act questioning the order, pending appeal before the Revenue Appellate Authority, dt.07.01.2016 which was nothing but an innocuous order calling upon the record of the case for proper appreciation of submissions, which the parties intend to make, on main appeal and also on the stay application, on the next date of hearing.

(3.) The Board of Revenue in its wisdom passed a detailed order dt.13.01.2016 mandating the Revenue Appellate Authority in the manner to proceed pending appeal filed at the instance of the present appellant.