RAM NARESH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India for issuance of a writ of certiorari quashing the impugned order dated 31.8.2010 passed by the Sub-Divisional Officer, Shohartgarh, district Siddharth Nagar and the revisional order thereto dated 11.8.2011 passed by the Commissioner, Basti Division, Basti.

(2.) The impugned orders direct for expunging the name of the petitioner from the revenue records in respect of plot No.198, area 3 Biswa 12 Dhoor situate in village Patthardeiya, Tappa Deorua, Pargana and Tehsil Shohartgarh, district Siddharth Nagar in exercise of power under Section 33/39 of the United Provinces Land Revenue Act, 1901 (hereinafter referred to as the "Revenue Act")

(3.) The case of the petitioner is that the aforesaid plot was leased out to him by the Land Management Committee on 17.8.1992. The petitioner was granted Assami lease. It was not for a specified period.