HARI SARAN AND OTHERS Vs. PRAKASH CHANDRA @ GUDDU AND OTHERS
LAWS(ALL)-2016-8-299
HIGH COURT OF ALLAHABAD
Decided on August 10,2016

Hari Saran And Others Appellant
VERSUS
Prakash Chandra @ Guddu And Others Respondents

JUDGEMENT

RAM SURAT RAM (MAURYA), J. - (1.) Civil Misc. Review Application No. 203476 of 2014 Heard Sri R. S. Parihar along with Sri B. D. Mishra for the review applicant.
(2.) The writ petition was dismissed by judgment dated 20.5.2014. Now the petitioner has moved this application for review of the judgment dated 20.5.2014.
(3.) The writ petition was filed against the order of Collector dated 17.8.2010 by which revision was allowed and the order of Tehsildar dated 9.1.2007 was set aside and the matter was remanded to Sub Divisional Officer to decide the case under Section 33/39 of UP Land Revenue Act, 1901 (hereinafter referred to as the Act) on merit.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.