REGENT COMPUTRONICS PVT. LTD.

SHIVA KANT Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

NARAIN SINGH VS. GAON SABHA [REFERRED TO]
STATE OF U.P. VS. M/S TECHNO TOWER LTD [REFERRED TO]
ASHOK KUMAR VS. MAHAVIR SINGH [REFERRED TO]
FAKIR CHAND VS. NAIB JOHRA ZAIDI [REFERRED TO]
GULSHAN RAI VS. MITRA SEN [REFERRED TO]
BADI DULAIYA VS. GAON SABHA [REFERRED TO]
CHANDRIKA PRASAD AND OTHERS VS SETTLEMENT OFFICER CONSOLIDATION [REFERRED TO]
HARIHAR PRASAD VS. JAGDISH [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
RAMBALI VS. STATE OF U P [REFERRED TO]
SHIV MURAT VS. BOARD OF REVENUE, U.P. AT ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) By means of this writ petition, a direction has been sought upon the respondent no.2- District Magistrate, Prayagraj, respondent No. 3-Sub-Divisional Magistrate, Tehsil Handia, District Prayagraj and respondent No. 4 Tehsildar, Tehsil Handia District Prayagraj to implement the order dtd. 26/6/2008 as well as order dtd. 16/6/2021 under Sec. 161 of the U.P.Z.A.& LR.Act [UP Zamindari Abolition and Land Reforms Act, 1950].

(2.) The writ petition out of proceedings for exchange of private land with land of Gaon Sabha taken out under Sec. 161 of the U.P.Z.A.&L.R. Act. The provision is extracted hereinunder:

(3.) The provision has to be read with Rules 144 to 146 of the U.P.Z.A.& LR. Rules, 1952[2] to understand its working. The Rules are extracted hereinbelow:

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SHIVA KANT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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