ABUBAKAR Vs. MOMIN GIRLS HIGH SCHOOL

JUDGEMENT

(1.) Heard Sri Neeraj Kumar Srivastava, learned counsel, holding brief of Sri Yogesh Kumar Pandey, learned counsel for the petitioner, Sri P. K. Dwivedi and Sri Siddharth Shankar, learned counsel, holding brief of Sri Satish Chandra Mishra, learned counsel for respondent no.1, learned Standing Counsel represents respondent no.2 and perused the record.

(2.) Instant writ petition has been filed by petitioner challenging the order dtd. 14/3/2013 passed by Board of Revenue in Revision No.32 of 2013.

(3.) Question for consideration in the present matter lies in a very narrow compass as to whether order passed by Additional Commissioner (Administration) in revision under sec. 333 of Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 (in brevity UPZA and LR Act) filed against the order passed in a proceeding under sec. 33/39 of Uttar Pradesh Land Revenue Act (in brevity UPLR Act), is justified in the eye of law.