GRAM PANCHAYAT MANDA-BHINDA Vs. SMT. MANBHAR DEVI

JUDGEMENT

(1.) The instant intra-court appeal is directed against order of the ld. Single Judge dated 10th May, 2017.

(2.) The writ petition was preferred at the instance of the Gram Panchayat Manda Bhinda through elected Sarpanch assailing order passed by the ld. Sub-Divisional Officer arising from the proceedings initiated under section 136 of the Land Revenue Act, 1956 dated 23rd April, 2010 at the instance of the legal representatives of late Prabhu Nath followed by order of the ld. Divisional Commissioner dated 14th March, 2012 and of the Board of Revenue dated 12th February, 2016.

(3.) At the outset it may be noticed that the Gram Panchayat at whose instance the writ petition was filed is indisputably not a party to the proceedings before the Revenue Courts.