BHOLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, leaned Standing Counsel for the State and perused material available on record.

(2.) None appeared from the side of respondent no. 5. This writ petition has been preferred against the order dtd. 22/9/1999(Annexure No. 4 to the writ petition) passed by respondent no.2 in Revision No.42/156 (Ram Milan Vs. Bhola and others) by which the Upper Ayukt (Prashasan), Basti Mandal, Basti allowed the revision and cancelled the orders dtd. 30/12/1995 and 5/8/1997 passed by the SDM, Bansi.

(3.) The petitioner has averred in the writ petition that one Salava son of Ali Raza was the owner of disputed plot no.78/1 area 0.2.1 and plot no.84 area 0.10.0 lying in Village Batwasia, Pargana Bansi Purab, District Siddhartha Nagar. After his death his wife was recorded as legal representative. She died issueless hence the land was vested in Gaon Sabha.