GHASITA Vs. BOARD OF REVENUE LKO.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Pandey, learned standing counsel for the State-respondents and Shri Dilip Kumar Pandey, learned counsel appearing for Gaon Sabha.

(2.) Under challenge is the order dtd. 23/6/2023 passed by the Board of Revenue whereby the revision preferred by the petitioner was dismissed upholding the order dtd. 4/12/2021 passed by the respondent No. 3, as a consequence, in recall proceedings at the behest of State the principal order dtd. 31/7/2021 passed in favour of the petitioner has been stayed.

(3.) Submission of the learned counsel for the petitioner is that the proceedings were initiated by the petitioner under Sec. 54 of the U.P. Land Revenue Act 1901. The said proceedings were contested by the State who had also filed their written objections and a copy thereof has been brought on record as annexure No. 3. It is also submitted that the respondents were delaying the proceedings and as such the respondent No. 3 by means of order dtd. 31/7/2021 allowed the application of the petitioner.