RAJA RAM VERMA Vs. BOARD OF REVENUE AND ORS.
LAWS(ALL)-2015-11-175
HIGH COURT OF ALLAHABAD
Decided on November 20,2015

RAJA RAM VERMA Appellant
VERSUS
Board of Revenue And Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Triveni Shankar, learned counsel for the petitioner and Sri Manas Bhargava who appears for respondents 7 to 9 in the writ petition. I have also heard Sri Brij Kumar Yadav who appears for the Gaon Sabha.
(2.) Since, counter and rejoinder affidavits have been exchanged, with the consent of the parties, the matter has been heard and is being decided finally.
(3.) The petitioner, by means of this writ petition has sought quashing of the order dated 22.04.2015 passed by the Board of Revenue and the order dated 13.07.2012 passed by the Sub-Divisional Officer, Sadar, Kanpur Nagar.;


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