RAZA HUSSAIN Vs. ADDL. COMMISSIONER

JUDGEMENT

(1.) Supplementary affidavit filed by the learned counsel for the petitioner in the Court today is taken on record.

(2.) Heard Sri Mahendra Pratap Singh, learned counsel appearing for the petitioner, Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent Nos. 1 and 2 and Sri Dilip Kumar Pandey, learned counsel appearing for the respondent No. 3/Gram Sabha concerned.

(3.) By means of this petition, the petitioner has challenged the order dtd. 12/1/2023 passed by the respondent No. 1/Additional Commissioner, Lucknow Mandal, Lucknow in a revision filed under Sec. 333 U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950") registered as Case No. 1319 of 2016, Computerized Case No. C20161000001319 (Raza Hussain @ Raja Miyan vs. State of U.P. ), whereby, the respondent No. 1 dismissed the revision preferred by the petitioner and affirmed the order dtd. 8/6/2016, which is also in issue in this petition, passed by the respondent No. 2/Assistant Collector First, Additional Court, Sitapur in Case No. D2013106400123 (Raza Hussain @ Raja Miyan vs. State of U.P. ) filed under Sec. 229-B of the Act of 1950. By the order dtd. 8/6/2016, the respondent No. 2 dismissed the suit/case preferred by the petitioner for declaration of rights under Sec. 229-B of the Act of 1950. The suit/case, indicated above, was filed in relation to Khata No. 123, Gata Nos. 87/3, 428, 193/1.250, 835/0.304, 891/0.170, 892/0.174, 893/0.174, 905Ka/0.158, 907/0.235, 908Ka/0.089, 910/0.113, 911/0.166, 913/0.166, 1002/0.231, 1003/0.275, 1004/0.214, 1008/0.138, 1009/0.304, 1012/0.267, 1053/0.300, 1056/0.235, 1057/0.255, 1059/0.352, 1063/0.300, 1148/0.275, 1208/0.138, 1209/0.437, 1210Ka/0.295, 1212/0.223, 1213/0.368, 1214/0.251, 1215/0.375, 1218/1.41, 1260/0.016, 1383/0.089, 1410/0.328, 1412/0.267, 1491/0.336, 1011/1497/0.206.