JAGDISH NARAYAN BRAHMIN Vs. MOTI LAL BRAHMIN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner challenging the order dated 4.10.2019 whereby the Board of Revenue has allowed impleadment application filed under Order 1 Rule 10 read with Section 151 CPC of a party in the revision petition pending before the Board of Revenue.

(2.) Learned Counsel for the petitioner submitted that initially the District Collector had refused to refer the matter to the Board of Revenue by rejecting the reference application. The order of rejection of making reference dated 22.2.2016, is a subject matter of challenge by the petitioner before the Board of Revenue as revision has been filed against the said order.

(3.) Learned Counsel submitted that the Board of Revenue vide order dated 9.3.2016 had stayed the operation of order of Collector dated 22.2.2016 and further directed to maintain status quo in respect of the land which belongs to the deity.