PACHCHU Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Ajay Kumar Srivastava, learned counsel for the petitioner, Shri Sharad Chand Rai, learned counsel for the respondent no. 6 and the learned Standing Counsel for the State.

(2.) By the impugned order dtd. 4/3/2014 passed by the trial court in proceedings taken out under Sec. 202 of the U.P. Z.A.&L.R. Act,1950, directions to evict the petitioner from the disputed parcel of land have been issued with a further direction to make the necessary mutations in the revenue records. The appellate court in the impugned judgement dtd. 24/7/2015 rendered under Sec. 331(3) of the U.P.Z.A. & L.R. Act, 1950 has agreed with the findings of the trial court and affirmed its judgement.

(3.) Both the courts below in the impugned orders have returned the following concurrent findings of fact.