NISHA DEVI Vs. U P ZILADHIKARI JEWAR

JUDGEMENT

(1.) Heard Sri S.C.Verma Learned Counsel for the petitioner assisted by Sri Pankaj Govil.

(2.) The issue involved is as to whether the Sub-Divisional Magistrate/Officer/ Assistant Collector (First Class) is empowered to hear an appeal in proceedings arise under Section 210 of the U.P. Land Revenue Act, 1901.

(3.) This petition was filed on the ground that an appeal has been filed before the Sub-Divisional Officer under Section 210 of the U.P. Land Revenue Act, 1901 which could not have been entertained by him as the jurisdiction vests in the Collector under Section 210(1)(b)(ii) of the 1901 Act for deciding such an appeal. The petitioner has further relied on the order passed by this Court in Writ Petition No. 52144 of 2011 where the State had been called upon to explain this position.