BHERU LAL Vs. BAJRANG LAL

JUDGEMENT

(1.) WITH the consent of counsel for both the parties, the case was finally heard.

(2.) BY this writ petition, the petitioner has challenged the order dated 19. 6. 2009 (Anx. 1) whereby the revision petition filed by Bajrang Lal (respondent No. 1 herein) has been accepted and the Patta granted in favour of the Bheru Lal (petitioner herein) has been set aside and the case has been remanded back to the Gram Panchayat, Itawa for deciding the matter after hearing the petitioner and the respondent herein and after taking evidence.

(3.) SUBMISSION of counsel for the petitioner is that the petitioner has rightly been granted Patta.