SHASHI BIRMANI Vs. BOARD OF REVENUE U P

JUDGEMENT

(1.) HEARD Sri Alok Singh learned Senior Advocate assisted by Sri Gopal Narain learned counsel for the petitioner and Sri Mohan Chandra Tiwari learned Standing counsel and Diwakar Chamoli learned counsel for the respondent No.5.

(2.) BY the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 9 -10 -1986 passed in 2nd appeal No. 32 of 85 -86 by Board of Revenue at Allahabad and 15 -5 -1986 passed by the commissioner.

(3.) BRIEFLY stated according to the case of the petitioner he is the Bhumidhar in possession over plot No.1309/2 measuring 2 acres situated in village Central Hope Town" Pargana Patwain Tehsil Dehradun, District Dehradun.