BHAGWAN BHARTHI Vs. DEPUTY DIRECTOR OF CONSOLIDATION ALLAHABAD

JUDGEMENT

(1.) POONAM Srivastava, J. Heard Sri S. L. Yadav, learned Counsel for the petitioner and Counsel for the contesting respondents.

(2.) NO counter-affidavit has been filed in this writ petition.

(3.) THE revisional authority came to a conclusion that since publication under Section 52 (1) of the Act was made on 30-4-1977, therefore, the village stood de-notified and the reference has already been accepted, therefore, the matter cannot be reopened.