LAWS(ALL)-2016-8-202

MITHLESH Vs. BOARD OF REVENUE AND OTHERS

Decided On August 19, 2016
MITHLESH Appellant
V/S
Board of Revenue and others Respondents

JUDGEMENT

(1.) Heard Sri Anil Kumar Singh for the petitioner and Sri Anuj Kumar for the respondent.

(2.) This writ petition has been filed against the order of Collector dated 21.12.2000 and the orders of Board of Revenue, U.P. dated 28.07.2003, 06.07.2005 and 23.09.2008.

(3.) The petitioner was conferred with the Bhumidhari with non-transferable right over the land of plot no. 273 measuring about 0.292 hectares situate in village Jahangirpur Mazra Gyanpur, Pargana and Tehsil Chandpur, District Bijnor by the order of the Sub Divisional Magistrate dated 03.01.1996.