CHARAN SINGH Vs. DISTRICT JUDGE, HAPUR AND OTHERS

JUDGEMENT

(1.) Heard Shri Avneesh Tripathi and Shri Ratnesh Kumar Shukla, learned counsel for the petitioner.

(2.) In view of the order proposed to be passed, notices need not go to private respondents.

(3.) The petitioner is before this Court assailing the order dated 29.07.2017 passed by the District Judge, Hapur in Civil Revision in question and the order dated 22.8.2016 passed by the Civil Judge (SD), Hapur in Original Suit No.147 of 2012 (Charan Singh v. Sri Pal and Ors.) and for a direction to summon the original record of CH2A from the concerned authority.