RAJPAL Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Sri Mahendra Ram Maurya, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri K.K. Mani, learned counsel for the Gram Panchayat. Notice need not to be sent to the respondent nos. 5 to 7 at this stage.

(2.) This writ petition has been filed assailing the order dtd. 5/2/2020 passed by the respondent no. 1 in Case No. 167 of 2020 (Rajpal Vs. Amit and others) and order dtd. 2/7/2015 passed by the respondent no. 2 in Case No. D20150955003 (State Vs. Amit and others).

(3.) It is contended by learned counsel for the petitioner that he had purchased the land in dispute on 30/6/2007 by a registered sale-deed and he belongs to Scheduled Caste category, after obtaining the requisite permission under Sec. 157 AA of U.P.Z.A. and L.R. Act on 20/6/2007 from the Sub Divisional Officer, a copy of permission has been brought on record as annexure No. 1 to the writ petition.