PRADEEP KUMAR Vs. RAKESH KUMAR AGARWAL

JUDGEMENT

(1.) HEARD Sri Sudhir Kumar. counsel for the petitioner and Sri K.N. Joshi counsel for the respondents.

(2.) BY the present writ petition. the petitioner has prayed for a writ of certiorari quashing the order dated 19.07.2004 passed by the Assistant Collector, 1st Class/Sub -Divisional Officer, Haldwani, District Nainital in Revenue Suit No. 22/257 of 2004 under Section 229(B) of U.P.Z.A. & L.R. Act.

(3.) BRIEFLY stated, the suit was filed by Sri Rakesh Kumar Agarwal against Pradeep Kumar and others including State as well as Gram Sabha by impleading them as respondent no. 3 and 4.