JUDGEMENT
Pankaj Bhatia, J. -
(1.) No one appears on behalf of the petitioner in the revised call.
(2.) Heard learned Standing Counsel for the State-respondents.
(3.) The present petition has been filed challenging the order dated 25.4.2013, (Annexure-3 to the writ petition), passed by Additional Commissioner, (Administration), Aligarh Division, Aligarh in Revision No. 244 of 2012 and the order dated 30.10.2012 (Annexure-1 to the writ petition), passed by Collector, Etah in Case No. 07 of 2012.;
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