SHYAMO DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 19/1/2010 passed in Writ Petition No.1995 of 2010 by the High Court of judicature at Allahabad whereunder the writ petition filed by the appellants herein (hereinafter referred to as 'writ petitioners or petitioners') challenging the order dtd. 23/9/2009 passed in Revision No.68 of 2008-09 came to be dismissed and said order came to be upheld for the reason that the revision petition is not maintainable and consequently the order dtd. 7/2/2008 passed by the Additional Collector holding that proceedings for cancellation of the patta could be started at any time came to be upheld.

(2.) By our order dtd. 13/3/2024, we had made it clear that since none had appeared on behalf of the appellants (writ petitioners) no further adjournment would be granted and in the interest of justice one last opportunity came to be extended to the writ petitioners. However, even today when the matter is called in the second round none has appeared on behalf of the appellants. Hence, we have proceeded to examine the case on merits by considering the pleas advanced in the appeal, grounds urged therein and the arguments advanced on behalf of the respondents' counsel.

(3.) Short facts leading to the filing of this appeal are as under: