DURGA KHADI EVAM GRAMODYOG SEVA SANSTHAN, LKO. Vs. ADDITIONAL COMMISSIONER, ADMINISTRATION,LUCKNOW MANDAL, LKO.

JUDGEMENT

(1.) Heard Shri Pradeep Kumar, learned counsel for the petitioner and Shri Hemant Kumar Pandey, learned Standing Counsel for the State.

(2.) Present petition has been preferred for quashing of the impugned order dtd. 17/10/2023 passed by the respondent no. 1-Additional Commissioner, Administration, Lucknow Mandal, Lucknow in Case No. 503/2014 (Computerized Case No. C2014100000503) (Durga Khadi Vs. U.P. Ziladhikari) under Sec. 333 (3) of the U.P.Z.A. & L.R. Act, 1950 (hereinafter referred to as, the Act, 1950) and the impugned order dated 03. 08.2013 passed by the respondent no. 2 Deputy Collector (Revenue), District Lucknow in Case No. 02/02/2008-09 (State Vs. Durga Khadi Evam Gramodyog Seva Sansthan and other) under Sec. 166/167 of the Act, 1950.

(3.) Learned counsel for the petitioner i.e. Durga Khadi Evam Gramodyog Seva Sansthan (hereinafter referred to as, the Society) has submitted that land of Khata No. 554 was purchased by respondent no. 4-Munishwar from respondent no. 3-Sanjay Kumar by registered sale deed dtd. 20/9/2003 and both the parties belong to the Scheduled Caste. Thereafter, the petitioner Society through Smt. Pushpa Devi, Secretary/Manager, Durga Khadi Evam Gramodhyog Seva Sansthan has purchased the said property from respondent no.