- (1.) Heard Shri K.R. Sirohi, learned Senior Advocate for the petitioners, Shri Anil Tiwari, counsel for the Nagar Nigam, respondent no. 4 and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 33/39 of the UP Land Revenue Act and is directed against the order dated 19.05.2016 passed by the Additional Commissioner, Meerut in Appeal No. 2 of 2015-16: Akhtar Dabas & Others vs. UP State Government & Others.
(3.) By the order impugned, an ex parte interim order granted in favour of the petitioner appellant has been vacated.;