ABHUSHAN BRAHMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anil Kumar Mishra learned counsel for the petitioner and Sri Sanjay Goswami for the respondent State. This matter had been adjourned on 2.12.2011 to enable the learned Standing Counsel to obtain instructions.

(2.) Sri Goswami states that instructions have been obtained and as a matter of fact the matter has to be decided after collecting information in relation to the deductions which have been reflected in the appellate order dated 31.8.2007.

(3.) From the records, it appears that against the declaration of surplus land under the 1960 Act an appeal was filed by the petitioners that was allowed on 31.8.2007 on the ground that the petitioners are claiming benefit of reduction in area during consolidation operations and record operations. After the said order was passed the prescribed authority himself issued instructions on 7th August, 2010 constituting a three member team to collect the said information after verifying it from Prapatra 3 (Ga) in order to proceed in the matter.