NEETU Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Shri Manu Khare, learned counsel for the petitioner and Shri Rajesh Yadav for the Gaon Sabha as also learned Standing Counsel for the State-respondents.

(2.) The petitioner filed an application for exchange, whereby he sought exchange the land allotted to him on lease, with plot no.185. This exchange was permitted on 26.02.2004 by the Sub Divisional Officer belonging to the Gaon Sabha.

(3.) Against this order, respondent no.5, filed a recall application on 04.04.2016 on the ground that the plot in question No.185 was land reserved for disposal of dead animals (Hadwar) and was recorded under class 6(2) in the revenue records. It was public utility land and could not have been exchanged.