THAKUR LAL Vs. COMMISSIONER

JUDGEMENT

(1.) This is a very peculiar proceeding, inasmuch as, the entry of the name of the Sarvarakars of a Trust running a Temple is under dispute.

(2.) The petitioner contends that the contesting respondent manipulated the entries by removal of the name of the petitioner and getting his name planted with the aid of the revenue officials illegally. An order was passed on 12th May, 2009 under which the said entry was carried out in respect of Khata No. 29, Village - Mehada, Pargana and Tehsil - Sadar, District - Deoria.

(3.) Aggrieved by the said order, the petitioner filed a miscellaneous application before the Commissioner, Gorakhpur Division, Gorakhpur. The Commissioner passed an order on 17th June, 2009 setting aside the said order of the Sub Divisional Officer dated 12.5.2009.