SUNITA AGARWAL,J. - (1.) Heard Sri Rahul Mishra learned counsel for the petitioner and Sri Shashi Nandan learned Senior Counsel assisted by Sri Punit Kumar Gupta learned counsel for the respondent No. 4. With the consent of learned counsel for the parties the writ petition is being decided at the admission stage itself without calling for a counter affidavit.
(2.) By means of the present petition, the order dated 15.11.2017 passed by the Board of Revenue, Meerut and the order dated 09.04.2010 passed by the Additional Commissioner, Meerut Division, Meerut in revision filed by the respondent No. 4 against the order dated 02.02.2009 passed in appeal filed by the petitioner has been challenged.
(3.) It appears that the petitioner had filed a suit for specific performance of agreement executed by Smt. Rafiqan who was the original tenure holder of the land in question.;