GIRIJA SHANKAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Harish Kumar Tripathi, learned counsel for the petitioners, Shri Sunil Kumar Singh for the Gaon Sabha and learned Standing Counsel for the State-respondents.

(2.) This writ petition seeks a writ of certiorari for quashing the order dated 08.09.2000 passed by the Commissioner, Gorakhpur Division, Gorakhpur, whereby an appeal filed by the petitioner was dismissed on merits, ex-parte as also the order dated 12.03.2019, whereby an application filed by the petitioner for recall of order dated 12.03.2019, has been dismissed.

(3.) The writ petition arises out of a suit under Sec. 202 of the U.P. Zamindari Abolition and Land Reforms Act read with Rule 176-A of the Rules framed, thereunder.