TRINATH VISHWAS Vs. MOHAN VISHWAS & OTHERS

JUDGEMENT

(1.) On the oral prayer of learned counsel for the petitioner, he is permitted to amend the memo of parties.

(2.) By means of present petition under Article 227 of Constitution, petitioner has challenged the order dated 24.02018 passed by Board of Revenue in Revision No. 24 of 2014-15. Learned counsel for the petitioner has given up challenge to the order dated 07.08.2015 passed by ADM (Nazul) Udham Singh Nagar.

(3.) Brief facts of the case are as follows: