AJAY SINGH Vs. KHACHERU

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals have been preferred against the judgment and order dtd. 13/5/2013 [Impugned order] in Civil Review Petition No.118411 of 2013 in Writ Petition (C) No.9192 of 2007 and the final order and judgment dtd. 17/1/2013 in Writ Petition (C) No.9192 of 2007 [Impugned Judgment] passed by the High Court of Judicature at Allahabad, whereby the judgment and order dtd. 27/8/2004 passed by the Additional District Magistrate/Additional Collector (City), Ghaziabad, in Case No.05 of 2003-04, against the order dtd. 13/9/2006 passed by the Additional Commissioner, Meerut, in Revision No.135 of 2003-04 and against the order dtd. 29/12/2006 passed by the Additional Commissioner in Review Application in Revision No.135/2003-04, was set aside. The Civil Review Petition No.118411 of 2013 [Impugned Order] preferred by the respondent herein was dismissed vide order dtd. 13/5/2013.

(3.) The factual matrix of the case is as follows: -