ABDUL WAHID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. S.B. Singh along with Sri Anand Kumar Srivatava, learned counsel for petitioner as well as leaned Standing counsel for the State.

(2.) The petitioner has sought a writ of mandamus thereby directing/commanding the respondent No. 3 to 5 not to interfere in the peaceful possession of petitioner over land bearing Khasra No. 225M and 147/2 situated at Village Ali Akbarpur Pargana Faizabad, Tehsil Behat, district Saharanpur to comply the order of Board of Revenue dtd. 24/2/2020 passed in Revision No. 910 of 2018 and 911 of 2018.

(3.) It has been submitted by learned counsel for petitioner that the land situated at Village Panchayat Sherpur Pelo, Tehsil Behat, District Saharanpur was given on patta to the villagers in the year 1976. Subsequent to the said patta, the entries were made in the revenue records. The petitioner subsequently has purchased the said lands from the villagers and are in the process of constructing an University.