- (1.) HEARD counsel for the parties.
(2.) THIS case is taken up for disposal at the stage of admission. The petitioners in this writ application, have prayed for quashing the order dated 14.10.2003 (Annexure -6), passed by the respondent no. 2, whereby and whereunder, the Revision Application filed by the private respondents, have been allowed.
(3.) THE main question as raised in the writ application is, whether under the provisions of Bihar Tenants Holding Maintenance of Records Act, a second revision application would be maintainable?;