RAMDHARI Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Ms. Minakshi Singh, Advocate holding brief of Sri Namwar Singh, learned counsel for the petitioner, Sri Manish, learned counsel for the respondent no. 3 and learned Standing Counsel appearing on behalf of the respondents no. 1,2 and 5.

(2.) By the present petition, the petitioner prays for quashing of the orders dated 18.7.1996 and 16.12.2004 passed by the respondents no. 2 and 1; respectively .

(3.) By the order dated 18.7.1996, Up Ziladhikiari, Chandauli had settled the plot no. 64 area 4- 1/2 Decimal in favour of respondent no. 3 on the report of Tehsildar giving benefit of Section 123(2) of the U.P. Z.A.& L.R. Act, 1950(hereinafter referred to as the 'Act'). The petitioner filed revision challenging the order dated 18.7.1996 before the Additional Commissioner which was rejected by the order dated 16.12.2004 saying that the order dated 18.7.1996 passed by Up Ziladhikari requires no interference.