AJUDDHI Vs. STATE OF U P

JUDGEMENT

(1.) The following brief facts giving rise to the present writ petition would suffice the purpose.

(2.) Petitioner alleges that being a landless agricultural labourer, he was granted lease (Patta) of plots No.2240 and 2241 of two acres each situate in village Gariya, Pargana & Tehsil Jhansi, District Jhansi for agricultural purposes by the Land Management Committee (L.M.C.) of the village concerned in the year 1980. Petitioner is in possession of the said land eversince then but his name could not be mutated in the revenue records due to some mistake on the part of the Lekhpal. Thus, he filed a suit under Section 229-B of the U.P.Z.A. & L.R. Act, 1950 (hereinafter referred to as the Act) for declaring his rights over the said land. The suit was dismissed by the Assistant Collector (First Class) vide judgment and order dated 30.12.1995. Petitioner challenged the aforesaid order in appeal and the same was allowed by the Additional Commissioner (First) on 29.2.1996 after setting aside the judgment and order passed by the trial court. However, the aforesaid appellate judgment and order was set aside in revision by the Board of Revenue by the impugned judgment and order dated 18.5.2004.

(3.) Petitioner has filed this writ petition seeking writ in the nature of certiorari quashing the judgment and order dated 18.5.2004 passed by the Board of Revenue allowing the revision of the State of U.P. respondent No.1.