WPMS/3308/2022
2022 Latest Caselaw 4064 UK

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      19.12.2022                        WPMS No.3308 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present Writ Petition has been filed under Article 227 of the Constitution of India to quash the judgment dated 06.07.2022, passed by the learned Board of Revenue, Uttarakhand at Dehradun in Revision No.8 of 2019 - 2020.

Heard Mr. Siddhartha Singh, learned counsel for the petitioner.

At the request of the learned counsel for the petitioner, list this case on 05.01.2023.

(Alok Kumar Verma, J.) 19.12.2022

Pant/