SHAHEEN ZAMAL ZAIDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed challenging the order dated 16.12.2019 passed under Sec. 35(2) of Uttar Pradesh Revenue Code, 2006, passed by the Sub-Divisional Magistrate, Rudauli, District Ayodhya in Appeal No.04530/2019: Talat Khatoon Vs. Shaheen Zaidi. The petitioner also prays for quashing of the order of recall dated 25.10.2013 passed by the Naib Tehsildar, reopening the case for mutation which was concluded by a final order passed on 30.08.2007 after five years on a delayed application for recall moved by the contesting respondent Smt. Talat Khatoon.

(3.) It has been submitted by learned counsel for the petitioner that the husband of respondent no.4 had executed a gift deed on 15.05.2007 in favour of Ambar Seva Sansthan, of which the petitioner is the Secretary. The land was mutated in the name of the petitioner on 30.08.2007 and under Sec. 143 of the U.P. Z.A. and L.R. Act the Collector In-charge also declared the land in question as suitable for non-agricultural purpose.