AKANSHA SAHKARI GRAH NIRMAN SAMITI LTD., LUCKNOW Vs. STATE OF U.P., LUCKNOW SECRETARY REVENUE, LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard Sri Yogesh Kesarwani, learned counsel for petitioner, Sri G. S. Mishra, learned Standing Counsel and perused the record.

(2.) This writ petition under Art. 226 of the Constitution of India has been filed with the prayer that a writ, order of direction in the nature of Certiorari may be issued quashing the order dated 15.06.2010 passed by the opposite party no.3 in revision no. 463/2009-2010 and the order dated 03.05.2010 passed by the opposite party no.2 on the application dated 22.04.2010, contained as Annexure Nos. 1 & 3 to the writ petition.

(3.) This writ petition is being disposed of at the admission stage with the consent of both the parties.