MURTJA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Rai, learned counsel for the petitioner, Sri Abhishek Shukla, learned Additional Chief Standing Counsel for the State Respondents and Sri Kaushal Kishore Mani, learned counsel, who has appeared on behalf of the Respondent No. 4, Land Management Committee.

(2.) The writ petition has been filed questioning the legality, propriety and correctness of the order dtd. 6/12/2023 passed by the Additional Commissioner (Administration-II) Saharanpur Division, Saharanpur in Case No. 629 of 2023, under Sec. 333 of the U.P.Z.A. and L.R. Act, 1950 as also the order dtd. 12/12/2023 passed by the Additional Collector (Finance and Revenue), Saharanpur in Case No. 13 of 2012-13 under Sec. 115-P of the U.P.Z.A. and L.R. Act, 1950.

(3.) By the order dtd. 12/12/2023, the Additional Collector (F and R) Saharanpur after registering a case against the petitioner under Sec. 115-P of the U.P.Z.A. and L.R. Act has expunged the name of the petitioner and directed the land in dispute to be recorded as 'Johad' at the same time has cancelled the proposal of the Land Management Committee dtd. 24/2/1976 and approval dtd. 6/3/1976. The Revision preferred by the petitioner against the said order has also been dismissed by the order dtd. 6/12/2023.