RAMJI AGNIHOTRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Satendra Nath Rai, the learned counsel for the petitioners, Shri Vimal Kishore Verma, the learned for the private respondents no.4 and 5 and the learned Standing Counsel for the State-respondents.

(2.) The petitioners have preferred the instant writ petition wherein they have challenged the order dtd. 27/8/2012 passed in Revision No.2096/2011-12 under Sec. 219 of the Uttar Pradesh Land Revenue Act. Challenge has also been made to the order dtd. 20/8/2016 passed on an application moved by the petitioners for recalling the order dtd. 20/7/2016. Also under challenge is the order dtd. 18/7/2011 passed by the respondent no.3 and the order dtd. 6/1/2012 passed by the respondent no.3 whereby the application under Sec. 28 of the Land Revenue Act was dismissed.

(3.) In order to appreciate the controversy involved, briefly, the facts giving rise to the instant petition are being noticed first.