SUGREEV Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State.

(2.) By virtue of present writ petition the petitioner contended that father of the petitioner was bhumidhar of plot No. 126 situated in Village Mirakpur Uparhar, Plot Nos. 157 and 44 situated in Village Maheva Patti Paschchim and Plot Nos. 92/4,102/14 situated in Village Mirakpur Kachhar, Pargana Arail, Tehsil Karchhana, District Allahabad.

(3.) It is further contended that the aforesaid land of the petitioner was declared surplus by the competent authority Urban Land Ceiling, Allahabad behind the back of the petitioner's father. The petitioner contends that uptill now the aforesaid land is in actual physical possession of the petitioner and mustard crop is standing over the land in dispute and none of the competent authority or any person duly authorised by him ever taken possession of the land and as such land never vested in the State Government The petitioner moved a representation in the matter but no heed was paid to his representation dated 21.7.2008 which is annexure 3 to the writ petition. The petitioner prays that the order dated 30.10.1984 which is annexure 1 to the writ petition be quashed.