RAJENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Raj Karan Yadav, learned counsel for the petitioner and Learned Standing Counsel appearing for the State-respondents and perused the record.

(2.) Pleadings have been exchanged and with the consent of learned counsel for the parties this petition is disposed of at the admission stage.

(3.) The brief facts of this case are that the land which belongs to Murguriya, the mother of petitioner no.3 and grand mother of petitioner nos. 1 and 2 is subject matter of the dispute. The relief sought in this writ petition is for mandamus directing the respondents not to disposses the petitioners from the disputed land and to abate all the proceedings under the Urban Land ( Ceiling & Regulation) Repeal Act, 1999.