JAGDISH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has come up praying for a similar order as granted by this Court in three writ petitions being writ petition no. 65195 of 2009, writ petition no. 74905 of 2011 and writ petition no. 54850 of 2012.

(3.) The petitioner submits that he is seeking his remedy to protect the extinction of his rights over the land in question keeping in view the provisions of the Indian Forest Act, 1927.