SANJEEV PRAKASH SHARMA,J. - (1.) Both the counsel jointly agree that the matter be decided at this stage.
(2.) With the consent of both the counsel for parties, the matter is heard finally at this stage.
(3.) By way of this appeal, the appellant before us seeks to challenge the order dated 18.01.2016 passed by the Single Judge in S.B. Civil Writ Petition No.12850/2015 whereby writ petition preferred by him challenging the order of Board of Revenue dated 23.07.2015 has been dismissed.;