CHANDRA DEVI Vs. D.D.C.
LAWS(ALL)-2020-2-275
HIGH COURT OF ALLAHABAD
Decided on February 26,2020

CHANDRA DEVI Appellant
VERSUS
D.D.C. Respondents

JUDGEMENT

- (1.) List revised. None is present on behalf of the private respondent.
(2.) Heard Shri H.R. Mishra, learned Senior Advocate, assisted by Shri Gopal Srivastava, Advocate, for the petitioner.
(3.) Present petition has been filed against the order of the Deputy Director of Consolidation, Gorakhpur dated 14.01.1983 in Revision No. 204. By that order, the said authority had dismissed the revision filed by the petitioner. Thus, he confirmed the order dated 22.03.1982 passed by the Settlement Officer Consolidation.;


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