SHAJUDDIN Vs. NAGAR PALIKA PARISHAD

JUDGEMENT

(1.) The plaintiff-applicants, aggrieved by the orders passed by the Additional District 'Judge, Sheopurkalan in Civil Miscellaneous Appeal No. 54 of 1983, have invoked revisional jurisdiction of this Court under Section 115 of the Code of Civil Procedure.

(2.) This revision was taken up on 13-1-1984 and the notices were ordered to be issued to the defendant-respondents on the point of admission. Today, Shri R. C. Lahoti appears for the respondents.

(3.) Both the parties are heard.