Kamlesh
Mittal Vs. Board of Revenue U.P. & Ors [2008] Insc 237 (21 February 2008)
Dr.
Arijit Pasayat & P. Sathasivam & Aftab Alam
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.
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