KAMLESH MITTAL Vs BOARD OF REVENUE, U.P. .
Case number: C.A. No.-008266-008266 / 2004
Diary number: 26020 / 2003
Advocates: S. JANANI Vs
JITENDRA MOHAN SHARMA
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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.