Manoj Kumar vs Member (Judicial) Board Of ...
2015 Latest Caselaw 1901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 46752 of 2015
 

 
Petitioner :- Manoj Kumar
 
Respondent :- Member (Judicial) Board Of Revenue Lucknow And 5 Others
 
Counsel for Petitioner :- Divakar Rai Sharma
 
Counsel for Respondent :- Sri Rajesh Yadav
 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf respondent no. 1 has been accepted by Chief Standing Counsel and on behalf of respondents no. 4 and 5 has been accepted by Sri Rajesh Yadav.

Issue notice to respondents no. 2, 3 and 6.

Counsel for petitioner submits that the revision was filed by Smt. Babita before the Commissioner which was allowed. The matter has been remanded to the Trial Court for deciding the dispute afresh after giving the opportunity to the parties. Thereafter, the order dated 25.02.2015 passed by the Additional Commissioner  in revision  was challenged by Smt. Babita before the Board of Revenue. In view of Section 219 (2) of U.P. Land Revenue Act second revision was not maintainable but Board of Revenue  has allowed the revision.

The matter requires consideration.

Till next date of listing the operation of order dated 11.05.2015 shall remain stayed.

Order Date :- 19.8.2015

AKV