JUDGEMENT
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(1.) Heard Sri Ravi Shanker Pathak, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) Parties have exchanged their pleadings and both the counsel agree for final disposal of the petition at the admission stage.
(3.) The challenge in the petition is to the order dated 26.4.2003 passed by the Additional Collector (Finance & Revenue), Agra and the revisional order thereto dated 19.10.2005 passed by the Commissioner, Agra Division, Agra.;
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