BHOORA & 13 OTHERS Vs. STATE OF U P & 20 OTHERS
LAWS(ALL)-2018-1-652
HIGH COURT OF ALLAHABAD
Decided on January 08,2018

Bhoora And 13 Others Appellant
VERSUS
State Of U P And 20 Others Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) Heard Sri Shashi Nandan, learned Senior Advocate assisted by Sri Jayant Prakash Singh, learned counsel for the petitioners, Sri Anil Sharma, learned counsel appearing for respondent nos. 10, 15, 18 & 20 and Sri Dharm Vir Jaiswal, learned counsel for respondent no. 8.
(2.) The present writ petition is directed against the order dated 28.11.2017 passed by the Board of Revenue, U.P. whereby a revision filed against the order dated 7.1.2017 in appeal has been rejected.
(3.) The petitioner claims to be allottee of land belonging to Gram Sabha pursuant to the meeting of the Land Management Committee held on 14.12.2013.;


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