REETA DEVI Vs. BOARD OF REVENUE U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri Hemant Kumar Pandey, learned State Counsel.

(2.) In WRIT - B No. - 695 of 2023, the petitioner namely Smt. Reeta Devi has assailed the order dtd. 23/6/2023 passed by opposite party No. 1/Board of Revenue, U.P., Lucknow, in Revision registered as Case No.REV/1709/2020/Ghazipur linked Case No.REV/271/2020, Computerized Case No.20201429001709, (Smt. Reeta Devi vs. Harikesh), which was preferred under Sec. 333 of U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950"), however, the same was registered under Sec. 210 of U.P. Revenue Code, 2006 (in short "Code of 2006').

(3.) In Writ-B No. 695 of 2023, the petitioner namely Smt. Reeta Devi has also assailed the order dtd. 22/9/2020 passed by the opposite party No. 2/Sub-Divisional Officer, TehsilKashimabad, District- Gazipur in Case No. 04418/2019, Computerized Case No. T201914291104418 [Basmati (dead) substituted Surendra, Raju, Chaturbhuj vs. Harikesh], under Sec. 144 of the Code of 2006, whereby, the opposite party No. 2 allowed the application dtd. 6/2/2019 for withdrawal of application for restoration dtd. 30/6/2015, which itself was allowed on 12/7/2018.