MANKALLI DEVI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In view of the peculiar facts and circumstances of the present case and the order proposed to be passed hereunder, this Court proceeds to finally decide the matter at the admission stage without putting notice to private respondents no. 3 to 7 with liberty to the contesting respondents to move a recall application, in case any fact is found incorrect.

(3.) Challenge in the instant writ petition is the impugned order dtd. 29/9/2020 passed by the Board of Revenue at Lucknow in Restoration Application No. 1028 of 2020 a well as impugned ex parte order dtd. 24/9/2019 passed by the Board of Revenue in Revision No. 2679 of 2014; Bhagmani Devi and Others vs. Nand Kishor and Others under Sec. 219 of the U.P. Land Revenue Act (Annexure-3 and 5).