LAWS(ALL)-2014-12-27

JIYALAL Vs. BOARD OF REVENUE ALL

Decided On December 03, 2014
JIYALAL Appellant
V/S
Board Of Revenue All Respondents

JUDGEMENT

(1.) Heard Sri V.K. Singh, for the petitioner, Standing Counsel for the State of U.P., Sri Brij Kumar Yadav, Standing Counsel for Gram Panchayat and Sri Rohan Gupta, counsel for respondent-6.

(2.) The writ petition has been filed against the order of Board of Revenue, U.P. dated 31.07.2014, allowing the revision of respondent-6 and cancelling the patta of the petitioner.

(3.) The petitioner was a class IV employee in Indian Railways and retired from service on 31.12.1982. Land Management Committee granted patta of plots 539-M (area 0.256 hectare), 541 (area 0.277 hectare), 850 (area 0.082 hectare and 902 (area 0.143 hectare) total area 0.758 hectare of village Bagdaudi Kachhar, Kanpur Nagar, in the year 1984, which was approved by Sub-Divisional Officer on 10.11.1984 and name of the petitioner was mutated in revenue record. The petitioner was granted 'bhumidhar with transferable right' over the aforesaid land since 1410 F.