GAYA PRASAD Vs. DISTRICT MAGISTRATE, DISTRICT SULTANPUR

JUDGEMENT

(1.) Heard Shri Siddhant Mishra, learned counsel for the petitioner.

(2.) Notice on behalf of the respondent No.1 and 3 has been accepted by the office of Chief Standing Counsel whereas notice on behalf of the respondent No.3 has been accepted by Shri Mohan Singh, Advocate. 2. By means of the instant petition, the petitioner prays for the following reliefs:-

(3.) The submission of the learned counsel for the petitioner is that the petitioner is a landless labour. He is in possession of land bearing Gata No.334 measuring 0.1970 hectares situate at Village - Vahrauli, Pargana - Meeranpur, Tehsil - Sadar, District - Sultanpur since distance pass and has been cultivating the said land ad-measuring 0.1260 hectares.