RAM DULAR Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) Vakalatnama filed by Ms.Anjali Singh and Shri Arvind Srivastava, counsel for the petitioners is taken on record.

(2.) Heard Shri Arvind Srivastava assisted by Ms.Anjali Singh, counsel for the petitioners and Shri R.N.Yadav, counsel for respondent no.2.

(3.) The facts of the case are that respondent no. 2 was the sole tenure holder of Plot No.621/2 which is near Harijan Abadi. The respondent no. 2 was allotted a Chak on Plot No.621/2 by the Consolidation Officer (hereinafter referred to as 'C.O').