BADRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Juned Alam, learned counsel for the petitioners, Sri Sudhir Bharti, learned counsel for the Gaon Sabha and learned standing counsel representing State through virtual mode and perused the record.

(2.) The present writ petition has been filed invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India challenging the impugned order dtd. 2/3/2021 passed by Collector, District Kushi Nagar (respondent no.2) under Sec. 66 of U.P. Revenue Code,2006.

(3.) It is submitted by learned counsel for the petitioner that Collector has illegally cancelled the allotment of land for the abadi site without properly considering the evidence on record.