S.U. Khan, J. - (1.) An order of mutation passed ex parte was challenged by the petitioner before Additional Commissioner through Revision No. 29 of 1998-99 Additional Commissioner Meerut, Division Meerut through order dated 19.7.1999 remanded the matter to S.D.O. to decide the matter after hearing the petitioner Against the said order State and Gaon Sabha filed a revision before Board of Revenue numbered as Revision No. 76(Z)(M) of 1999-2000. Board of Revenue by order dated 3.3.2004 set-aside the order of Commissioner dated 1.7.1999. Board of Revenue held that before cancelling farzi revenue entries, it is not necessary to provide opportunity of hearing. The petitioner is denying the fact that the entry was farzi. In order to decide whether entry is farzi or not it is necessary to hear the parties concerned.
(2.) I have heard learned Counsel for the petitioner and learned Standing Counsel who is representing all the respondents.
(3.) As the question involved in this writ petition is pure question of law regarding opportunity of hearing hence parties have agreed for disposal of the writ petition without calling for the counter and rejoinder affidavits.;