KALAWATI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner claims to be the subsequent purchaser of a portion of the surplus land declared under the Urban Land (Ceiling and Regulation) Act, 1976 (for Short "the Act") from the land holder, vide sale deed dtd. 25/1/1994.

(3.) By the instant writ petition, petitioner seeks a direction to the respondents not to dispossess the petitioner from Plot No. 12633 situated in Village Basaratpur Tappa, Qasba, Pargana Haveli, Tehsil Sadar, District Gorakhpur, i.e. the land which came to be declared surplus on 23/9/1978. Further, direction has also been sought to quash the order dtd. 27/4/2011, passed by the second respondent District Magistrate, Gorakhpur, rejecting the representation of the petitioner.