PALTOO RAM YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.B. Singh, along with Sri Hemant Kumar Rai, learned counsel for the petitioner, Sri Kunal Ravi Singh, learned Chief Standing Counsel along with Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State-respondents and also Sri Vinod Kumar Chandel, learned counsel appearing for the respondent Nos. 4 and 5.

(2.) The present petition seeks to raise an issue with regard to availability of the statutory remedy of a revision under Sec. 210 of the U.P. Revenue Code, 2006 against an order of remand passed in an appeal.

(3.) The admitted facts between the parties are that land bearing plot no. 89 measuring an area of 0.150 hectares situate at Village Harakhpur, Pargana and Tehsil Sagri, District Azamgarh was jointly held by two real brothers namely Rajdeo and Hardeo having equal share. One half of the undivided share of the aforestated plot was purchased by the respondent no.6 and the predecessor-in-interest of the respondent nos. 4 and 5 by means of a registered sale deed dtd. 20/5/2003 executed by one of the co-owners namely, Hardeo. The remaining half of the share was purchased by the petitioner on 1/10/2004 through a registered sale deed from the other co-owner namely Rajdeo. The names of the petitioners as well as contesting respondents were mutated in the revenue records as co-sharers of the plot in question.