RAHUL SHUKLA Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Sri Bhuvneshwar Prasad, learned counsel for the petitioners.

(2.) The petitioners have preferred this petition against the order of Civil Judge (Junior Division) rejecting their application filed under Section 30 of U.P. Act, No.13 of 1972 (hereinafter referred to as the Act) and the order of revisional court dismissing the revision arising therefrom.

(3.) The aforesaid orders are dated 30.9.2011 and 21.4.2014 respectively.