SANTOSH KUMAR Vs. BOARD OF REVENUE U. P.

JUDGEMENT

(1.) Shri Anshuman Singh, learned counsel for the respondent No. 9 has filed a short counter affidavit bringing on record the copies of the sale deed and the memo of revision filed by the petitioners, which is taken on record.

(2.) The learned counsels for the parties state that it would not be necessary to file the detailed counter affidavit or the rejoinder affidavit and the matter may be heard finally, at this stage.

(3.) Learned Counsel for the petitioners has also filed a certified copy of the memo of revision preferred by the petitioners under Sec. 219 of the U.P. Land Revenue Act, 1901 (hereinafter referred to as, the Act, 1901) against the order of the Tehsildar dtd. 21/1/2013, the same is taken on record.