ANIL DUTT MISRA AND ANOTHER Vs. COMMISSIONER AYODHYA DISTT. AYODHYA
LAWS(ALL)-2020-1-530
HIGH COURT OF ALLAHABAD (AT: ALLAHABAD)
Decided on January 07,2020

Anil Dutt Misra And Another Appellant
VERSUS
Commissioner Ayodhya Distt. Ayodhya Respondents

JUDGEMENT

- (1.) Heard Sri Angrej Nath Shukla, learned counsel for the petitioners, Sri Pankaj Gupta, learned counsel for the respondent nos. 3 to 5 and learned Standing Counsel appearing on behalf of respondent nos.1 and 2.
(2.) This petition has been filed challenging the order dated 19.12.2016 passed by the Naib Tehsildar, Masaudha, District- Faizabad (now Ayodhya) and the order dated 19.12.2018 passed by the Commissioner Ayodhya, Ayodhya Division, Ayodhya, in Revision No.1796.
(3.) The facts relevant for deciding this case are being given herein below in brief.;


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