RAJENDRA PRASAD PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Piyush Kant Vishwakarma, learned counsel for the applicants and Mr. Pankaj Srivastava, learned A.G.A. for the State as well as perused the entire material available on record.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash the notice dtd. 22/12/2021 under Ss. 107/116/111 Cr.P.C. issued against the applicants and the consequential orders passed by the Sub-Divisional Magistrate, Mariahu, District-Jaunpur.

(3.) Relevant facts of the present case are that the dispute relates to land bearing new Araji No. 198A (old Gata/Araji No. 215/2) area 20 decimal situated in Village-Ahirauli, Paragana and Tehsil Mariahu, District-Jaunpur, which has been old Abadi of applicants' grand- father, namely, Bhagi in which kachcha house of the applicants' grandfather was built and trees were also planted by the grandfather of the applicant over the same land. During consolidation operation in the aforesaid village, the said land being Abadi land (residential land) was out of consolidation proceeding and was recorded in the name of descendants of Bhagi i.e. grandfather of the applicants, namely, Ramshiroman and others, which is evident from C.H. Form 41 and 45, a copy of which has been enclosed as Annexure-1 to the affidavit accompanying the present applicant.