LAWS(ALL)-2010-9-8

SALEK CHAND Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Decided On September 21, 2010
SALEK CHAND Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) Heard Shri C.B. Yadav, learned Senior Counsel for the petitionerapplicant in support of the review application

(2.) By this application No. 214047 of 2010, the applicant-petitioner has sought review of the judgment and order dated 15.4.2010 passed by this Court in Writ Petition No. 15474 of 2010 Salek Chand v. Deputy Director of Consolidation Gautam Budh Nagar and Ors. The aforesaid writ petition was filed before this Court against the Judgment and order dated 11.3.2010 passed by Dy. Director of Consolidation, Gautam Budh Nagar in Revision No. 1 of Gram Sabha v. Salek Chand. For ready reference the pleading made and grounds taken in the writ petition are extracted as under:

(3.) That dispute relates to plot No. 117/5 area 2.8.0 acre situated at village Datawali District-Gautam Budh Nagar and C.O. Respondent No. 3 by order dated 5.2.1982 decided the case in favour of the petitioner. A true copy of the order and Judgment passed by C.O. Is being filed herewith and marked as Annexure No. 1 to this writ petition.