S.K. Singh, J. - (1.) By means of this writ petition, the petitioner has challenged the judgment of the Board of Revenue dated 28.5.2004 by which, by setting aside the judgments of Courts below, suit filed by plaintiff-petitioner has been directed to be tried afresh.
(2.) Parties learned Counsel have been heard at length.
(3.) There is no dispute about certain facts and therefore, on brief narration, writ petition can be conveniently disposed of.;