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Judgment
Arun Bhansali, J
It is submitted by learned counsel for the petitioners that the Board of Revenue though may be justified in coming to the conclusion that Order XLI,
Rule 27 CPC would not apply in a revision petition pending before it, however, the application could have been dealt with under other provisions like
Section 151 CPC, which are very much applicable and without going into the merit of the application, the same has been rejected as not maintainable,
which is not justified.
In view of the submissions made, issue notice. Issue notice of stay application as well. Both the notices are made returnable within a period of four
weeks.
Notices when issued be given ‘dasti’ to counsel for the petitioners.
In the meanwhile and till further orders, further proceedings in revision petition No. 6002/2018 being before the Board of Revenue shall remain
stayed.