LAWS(ALL)-2023-3-230

BALAK RAM Vs. STATE OF UTTAR PRADESH

Decided On March 28, 2023
BALAK RAM Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Chandra Bhan Gupta, learned counsel for the petitioner, learned Standing Counsel for the Staterespondent and Sri Ashish Kumar Singh, learned counsel for the respondent Nos. 6 and 7.

(2.) This writ petition has been filed challenging the order dtd. 3/3/2023, whereby the Commissioner Aligarh Division, Aligarh has allowed the revision filed by the privaterespondent under Sec. 210 U.P. Revenue Code, 2006.

(3.) The contention of learned counsel for the petitioner is that the order impugned has been passed ignoring the provisions of Sec. 171 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 governing succession and that the private respondents are not entitled to get their names mutated in the revenue records.