GYANMATI DUBEY Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Ms. Anjali Singh, learned counsel for the petitioner and learned Standing Counsel.

(2.) By means of the present writ petition, the petitioner has challenged the order dated 19.12.2018 passed by the respondent no.2, Commissioner, Gorakhpur Division, Gorakhpur in Revision No.C-20170500504 (Sohan Lal Vs. Smt. Gyanmati Devi), whereby the respondent no. 2 has allowed the revision of the respondent no.6 Sohan Lal.

(3.) The petitioner claims to be the owner of plot nos.673 ? and 673 ?, situate in village Devkali Jairam, Pargana Silhat, Tehsil Rudrapur, District Deoria on the basis of sale deed dated 04.01.2008 executed in his favour by one Ramanand son of Chandrabali.