HEER LAL INTER COLLEGE PANDEY PURWA HELMET OF BINORE PARGANA TAHSIL Vs. DEPUTY DIRECTOR OF CONSOLIDATION ETAWAH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) This writ petition is directed against judgment and order dated 9.2.2009 passed by D.D.C. Etawah Camp Kanpur in Revision No. 184/507, Heera Lal inter College v. State and others. Through the said order, revision was dismissed. Revision was filed against order of S.O.C. dated 5.9.2008 passed in Appeal No. 746.

(3.) The following property is involved in this writ petition: Plot No. 2266 area 5 bighas Plot No. 2343 area 4 bighas 12 biswas (total area 9 bighas 12 biswas)