ISHWARI PRASAD Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard Sri Madan Mohan, learned counsel for the petitioner and Sri Kaushal Kishore Mani, learned counsel appearing for Gaon Sabha.

(2.) In compliance of the order of this Court a supplementary affidavit is filed bringing on record the order sheet of the proceedings pending under Sec. 229-B of U.P.Z.A. and L.R. Act.

(3.) The facts of the case are that the petitioner's mutation application was allowed against which an appeal was filed by the opposite parties which was entertained and the order passed by Tehsildar dated 03.10.2008 was stayed vide order dated 21.07.2014. Petitioner approached this Court vide Writ - C No. 32937 of 2019 which was disposed of vide order dated 17.10.2019 in following terms: