RISAL Vs. DY. DIRECTOR OF CONSOLIDATION, SAHARANPUR AND OTHERS
LAWS(ALL)-2007-4-507
HIGH COURT OF ALLAHABAD
Decided on April 30,2007

RISAL Appellant
VERSUS
Dy. Director Of Consolidation, Saharanpur And Others Respondents

JUDGEMENT

S.K. Singh, J. - (1.) Heard Sri Ravindra Mishra holding brief of Sri Ajit Kumar learned Advocate in support of this petition and Sri G.N. Verma, learned Senior Advocate assisted by Sri Naqvi, learned Counsel in opposition thereof.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation by which revision filed by petitioner has been dismissed and that of the opposite party has been allowed.
(3.) Proceedings are under section 9-A(2) of UPCH Act which realise to adjudication of rights between the parties.;


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