Full Judgment Text
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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.