SHAILESH KUMAR MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition styled as a PIL has been filed for declaring the U.P. Land Record Manual as untra-vires the U.P. Revenue Code, 2006, and the Revenue Code Rules, 2016. Although the prayer made in the writ (PIL) is not so specific but from the tenor of the petition it is borne out that the petitioner seeks the aforesaid relief. We however quote the reliefs claimed in the petition which are as under:-

(2.) It is contended on behalf of the petitioner that he is a social worker and farmer and takes active part in the social work and espouses the cause of poor villagers and farmers and has no personal interest in filing the present PIL petition which is being filed for the benefit of the villagers and public at large. It is contended that the instant petition raises the issue for the general interest of the public as U.P. Land Record Manual is an old Manual and is not according to U.P. Revenue Code, 2006.

(3.) Before dealing with the plea as raised in the writ PIL, it would be apposite to briefly state about the U.P. Land Record Manual and the U.P. Revenue Code, 2006 as also the Revenue Code Rules, 2016 framed thereunder.