S.U.KHAN,J. - (1.) HEARD learned counsel for the petitioner.
(2.) THIS writ petition is directed against order dated 15.07.2009 passed by D.D.C. Mathura Camp Mahamaya Nagar in Revision No.429, Nasaruddin Vs. Babu Lal and others. Through the said order, revision was allowed. Order of S.O.C. dated 01.04.2005 against which revision was directed was set aside and matter was remanded to him to decide the appeal again after hearing the parties and making spot inspection. Gaon Sabha has not been impleaded as party in this writ petition.
(3.) S .O.C. had passed the order on the basis of compromise.;