S.K. Singh, J. - (1.) Heard Sri R.K. Pandey, learned Counsel in support of this petition and Sri. S.K. Tyagi, learned Advocate who appeared for the respondents.
(2.) Challenge in this petition is the judgment passed by the Board of Revenue by which second appeal filed by the defendant-respondent has been allowed.
(3.) For disposal of this writ petition notice of fact in brief will suffice.;