S.U.Khan, J. - (1.) The grievance of the petitioner is that even though D.D.C. has passed the status quo order in favour of the petitioner in Revision No.496, Chandru Singh v. Gram Samaj still in the revenue records name of the petitioner has been expunged. There is no allegation in the writ petition that interim order dated 26.04.2007 was intimated to the S.D.O., Bijnor.
(2.) The Court is sure that in case interim order passed in Revision No.496 is intimated to the S.D.O., he will not take steps for dispossessing the petitioner. However, it is further directed that the revision shall positively be decided by D.D.C., Bijnor within three months from today. Absolutely noadjournment shall be granted to the petitioner, who is revisionist before D.D.C., Bijnor.
(3.) Writ petition is accordingly disposed of.;