JUDGEMENT
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(1.) Heard Sri B.C. Rai, learned counsel for the petitioner, learned Standing Counsel for respondents no. 1 and 2 and Sri C.K. Parekh, Advocate appearing for respondents no. 3 and 4.
(2.) This writ petition is directed against the order dated 24.09.2012 passed by District Magistrate, Muzaffar Nagar in Appeal No. 30 of 2011-12 dismissing petitioner's appeal against order dated 24.12.2003 passed by Chairman, Nagar Palika Parishad, Muzaffar Nagar.
(3.) The facts, in brief, giving rise to present dispute are as under.;
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