- (1.) HEARD Sri Hari Om Yadav, learned counsel for the petitioner.
(2.) NO one appears for the respondents despite revision of the list.
(3.) PETITIONER has preferred this writ petition against the judgment and order dated 1.9.2007 passed by the revisional court. The court of first instance had decreed the suit of the petitioner but the decree has been set aside by the revisional court by extending the benefit of Section 114 of the Transfer of Property Act, 1882 (hereafter referred to as the T.P. Act).;