KANPUR DEVELOPMENT AUTHORITY Vs. PRADEEP NARAYAN SRIVASTAVA

JUDGEMENT

(1.) Heard the learned Counsel on the application for restoration of revision petition.

(2.) For the reasons mentioned in the application for restoration, the application for restoration is allowed, and restored to its original number.

(3.) The petitioner is aggrieved by the order of the State Commission whereby the State Commission confirmed the order of the District Forum and dismissed the appeal.