http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  8266 of 2004

PETITIONER: KAMLESH MITTAL

RESPONDENT: BOARD OF REVENUE U.P. & ORS

DATE OF JUDGMENT: 21/02/2008

BENCH: DR. ARIJIT PASAYAT & P. SATHASIVAM & AFTAB ALAM

JUDGMENT: JUDGMENT

O R D E R CIVIL APPEAL NO.8266 OF 2004

       Heard learned counsel for the parties.         Considering the nature of the controversy, we direct that the claim of the appellant  which  is for about 7 Biswas, shall be alloted to her in Plot No. 4323 instead of Plot No. 4324 on  the  Western side.         The appeal is accordingly disposed of.  No costs.