LAXMAN Vs. BOARD OF REVENUE, ALLAHABAD

JUDGEMENT

(1.) Heard Sri Chandra Shekhar for the petitioner and Sri H.M.B. Sinha for respondent-7, who is only contesting respondents.

(2.) The remaining respondents are proforma respondents as such no notice is required to be issued to them. The counsel for the respondent-7 does not propose to file any counter affidavit.

(3.) With the consent of the parties, the writ petition is being decided finally.