SATISH KUMAR DUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri R. C. Singh, learned Senior Counsel assisted by Sri Rituvendra Singh Nagvanshi, learned counsel for petitioner, Sri Manoj Kumar Tewari, learned counsel for respondents No. 6 and 8 and Sri Arvind Srivastava, learned counsel assisted by Sri Rishabh Kumar, learned counsel for respondent No. 9.

(2.) The present proceedings are apparently initiated on a complaint filed by one Vishambhar Singh in regard to alleged forged entries in revenue records in regard to the Gata No. 419 in favour of the petitioner. Few enquiries were conducted on said complaint and finally a suit was got instituted under Ss. 33/39 of U.P. Land Revenue Act, 1901.

(3.) In the proceedings of the said suit, complainant Vishambhar Singh and petitioner herein filed their respective evidence in the form of various documents which are mentioned in the order also and finally the S.D.M. Ballia, by order dtd. 3/3/2014, has accepted the application of the complainant in part and it was directed that name of present petitioner be expunged from the revenue records. For reference the relevant parts of the order is reproduced hereinafter :- Language Problem