ANUBHAV DOGRA Vs. JASBIR SINGH

JUDGEMENT

(1.) SINCE respondent No.4 is a formal party, therefore, need not be served.

(2.) PRESENT petition is taken up for final disposal with the consent of learned counsel for the parties at the admission stage itself.

(3.) PRESENT petition has been filed assailing the judgment and order dated 07.09.2013 passed by the Assistant Collector, 1st Class/SDO, Bazpur, District Udham Singh Nagar, judgment and order dated 24.09.2013 passed by the Divisional Commissioner/1st Appellate Court as well as judgment and order dated 16.08.2014, passed by Board of Revenue, Uttarakhand/ 2nd Appellate Authority.