SUVEER SACHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dharm Pal Singh, learned Senior Advocate assisted by Sri Siddharth Niranjan, learned counsel for the petitioner and Sri Mangal Rai, learned counsel for the respondents.

(2.) This writ petition has been filed challenging the order dated 15.10.2020 passed by the District Magistrate, Kanpur Nagar in Case No. 00438 of 2019 under Sec. 60 and 67(5) of the U.P. Revenue Code, 2006, whereby the District Magistrate has affirmed the order dated 30.10.2018 passed by the Assistant Collector/Tehsildar, Bhognipur under Sec. 67 of the U.P. Revenue Code, 2006.

(3.) Petitioner's case is that there is a dispute in regard to land measuring 0.008 hectares, contained in Arazi No. 95, having total area of 0.053 hectares situated in Mauza-Hasemau, Pargana and Tehsil-Bhognipur, District-Kanpur Dehat. According to the respondents, petitioner encroached upon an area of 0.008 hectares. In the revenue records, Arazi No. 95 has been recorded as "parti kadim", which means very very old.