SAHAB SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Kedar Nath Mishra holding brief of Mr. S.N. Gupta, learned Counsel for petitioners, Mr. Hari Mohan Srivastva, learned Additional Chief Standing Counsel for the State respondents and Mr. Deepak Gaur, learned Counsel for respondent No. 3/Land Management Committee.

(2.) Brief facts of the case are that plot Nos. 258/7 area 0.405 hectare, 134/3 area 0.709 hectare, 360/2 are 0.069 hectare, 28/3 area 0.061 hectare, 32/2 area 0.142 hectare, 32/2 area 0.522 hectare, 257/3 area 0.364 hectare, 34/2 area 0.563 hectare, total 10 plots, area 3.766 hectare of Khata No. 273 situated in village- Baraudia Rine, Pergana-Lalitpur, Tahsil-Pali, District-Lalitpur belong to one Durjan. The family pedigree of Durjan will be relevant for perusal which is as under:-

(3.) On 21/7/2023 following order was passed by this Court:-