KANHAIYA LAL TRUST Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Gaurav Singh and Sri Kumar Sreshtha, learned counsel for the petitioners; Sri Ajit Kumar Singh, learned Additional Advocate General appearing along with Sri Abhishek Shukla and Sri Amit Manohar, learned Additional Chief Standing Counsel for the State respondents; and Sri Kaushal Kishore Mani, learned counsel for the respondent no.4-Gram Sabha.

(2.) The present petition has been filed seeking to raise a challenge to an order dtd. 16/12/2021 passed by the respondent no.2-Sub Divisional Magistrate, Saharanpur whereby the application filed by the petitioners under Sec. 82 of the Uttar Pradesh Revenue Code, 2006[the Code, 2006] for cancellation of an earlier declaration made under Sec. 80 of the Code, 2006, has been rejected.

(3.) As per the facts pleaded in the writ petition, the petitioner has asserted itself to be a registered trust having as its aims and objects to improve educational and social awareness in society. The petitioner no. 2 claims to have purchased land by means of a registered sale deed dtd. 25/4/2017 from its recorded tenure holders and thereafter got itself mutated in the revenue records.