Anjani Kumar, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel for the respondents.
(2.) In view of the order proposed to be passed, it is not necessary to invite a counter affidavit.
(3.) By the impugned order dated 23.5.2006 the Chairman, Board of Revenue allowed a revision filed by respondent No. 2 before it against the order dated 7.5.2006 whereby the Additional Commissioner (Administration), Agra Division, Agra allowed the revision filed by petitioner against the order dated 10.4.2003 passed by Sub-Divisional Magistrate, Mathura and remanded the matter to the Sub-Divisional Officer, Mathura.;