MANGI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a reference made by Additional Commissioner, Agra Division, Agra dated 17.6.87 whereby he has recommended that the revision filed against the order of the S.D.O. dated 16.2.84 be set aside and the application of Malkhey under Sec. 198-A be rejected holding it to be time-barred.

(2.) Briefly stated the facts of this case are that a patta was executed of the disputed land (area .50 acres) in favour of Malkhey by the Land Management Committee. The revisionist Mangi Singh is alleged to have forcibly occupied that land and annexed it with his own plot having an area of .07 acres. Malkhey Singh applied to the Sub-Divisional Officer under Sec. 198-A of U.P. Act No. 1 of 1951 on 6.9.83 for being put in possession by the ejectment of the revisionist.

(3.) The revisionist filed an objection on the ground that he had not committed any trespass and that he had no concern with the disputed land or its area.