MAHANTH MURALI DAS Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for all the respondents.

(2.) By means of impugned order dtd. 2/6/2023, respondent No. 4/the Joint Magistrate/Sub-Divisional Magistrate, Sadar, District-Ayodhya in exercise of power under Ss. 33/39 of U.P. Land Revenue Act, 1901 (in short "Act, 1901"), decided the Case No. 3174/2023 (Computerized Case No. T202304230103174, State v. Mahanth Murali Das), whereby the entry in revenue records favourable to the petitioner has been expunged and the authority has been directed to record the land in the name of State.

(3.) Vide impugned order dtd. 1/12/2023, the Revisional Authority in the Act, 1901 namely respondent No. 3/ Member Judicial, Board of Revenue at Lucknow dismissed the Revision No. Rev/1842/2023/Ayodhya (Computerized Case No. R20230423001842) Mahanth Murali Das v. State through Collector District Ayodhya which was instituted under Sec. 219 of Act, 1901 by the petitioner.