MANDIR MURTI Vs. RAMRATAN

JUDGEMENT

(1.) The present writ petitions have been filed by the petitioner challenging the order dated 26th April, 2018 passed by the Board of Revenue, wherein the application filed by the petitioner under Section 151 CPC has been rejected.

(2.) Learned counsel for the petitioner submits that the petitioner has a decree in his favour, which was passed by the competent court, i.e., the Assistant Collector, Hindaun, District Karauli on 16 th February, 1984.

(3.) Learned counsel submitted that for implementation of the said decree, the execution application was filed before the Sub- divisional Officer and the same was dismissed and the petitioner had to file revision petition before the Board of Revenue and the revision petition was not decided and on the contrary, the impugned order dated 26th April, 2018 has been passed by the Board of Revenue on an application under Section 151 CPC.