PRADEEP KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Lakshmana Singh, learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Shri B. K. Saxena, learned counsel for the caveator respondent no.6.

(2.) Under challenge is the order dtd. 17/1/2022 passed by the Additional Commissioner, Ayodhya Division whereby in proceedings arising out of Sec. 34 of the U.P. Land Revenue Act 1901, the order dtd. 4/2/2019 has been affirmed by which the mutation order has been passed in favour of respondent no.6.

(3.) Submission of the learned counsel for the petitioners is that the property in question was recorded in the name of Bhanu Pratap Singh.