NIRMALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this writ petition, a direction has been sought upon the respondent no.2-Commissioner, Gorakhpur Division, Gorakhpur to decide the Revision No. 1440 of 2015, computerized Case No. C-20150500001440 (Ram Narain Vs. Smt. Nirmala Devi), under Sec. 333 of the U.P.Z.A.&LR.Act(UP Zamindari Abolition and Land Reforms Act, 1950).

(2.) The revision arises 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(UP Zamindari Abolition and Land Reforms Act, 1952) to understand its working. The Rules are extracted hereinbelow: