SHAKUNTLA AND 25 ORS Vs. STATE OF U P AND 3 ORS
LAWS(ALL)-2019-5-44
HIGH COURT OF ALLAHABAD
Decided on May 10,2019

Shakuntla And 25 Ors Appellant
VERSUS
State Of U P And 3 Ors Respondents

JUDGEMENT

Pankaj Bhatia, J. - (1.) Heard Sri Kunwar J.P. Singh, learned counsel for the petitioners and Sri Arun Kumar Srivastava, learned counsel for the respondents.
(2.) The petitioners have filed the present petition challenging the order dated 25.2.2014 passed by the Additional Commissioner (Judicial) Moradabad Region, Moradabad in Revision No. 21/2012-13 (State of U.P vs. Land Management Committee and others) whereby the revision has been allowed and the order passed by the appellate authority has been set aside.
(3.) The facts giving rise to the present writ petition are as under:;


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