VEERWATI Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Shafi Ullah, learned Counsel for the petitioner, learned Standing Counsel for the State respondents and Sri A.K. Umrao holding brief of Sri M.N. Singh, learned Counsel for the Gaon Sabha. This writ petition has been filed with the following prayers: -

(2.) THE submission of learned Counsel for the petitioner is that the name of the petitioner has been expunged from the revenue record ex -parte. It is also contended that while passing the order, neither any opportunity was offered to the petitioner nor the order contains any reason.

(3.) FROM the perusal of the order, it is apparent that the order is not only ex parte but it is cryptic also. The petitioner has brought on record various orders passed by this Court in number of writ petitions, where the writ petitions have been allowed, against the same order by which it appears the entries of number of tenure holders have been found to be forged. Otherwise also, the order suffers from breach of principle of natural justice. But considering the facts, the order has been passed almost 14 years back, third party right may have been created, therefore I am not inclined to quash the order.