ASIF IQBAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri R.C. Singh, learned Senior Advocate assisted by Sri Rituvendra Singh Nagvanshi, learned counsel for petitioner, Sri Ramendra Asthana, learned counsel for private respondents, Sri P.S. Chauhan, learned Standing Counsel for State and Sri Digvijay Tiwari, learned counsel for Nagar Palika.

(2.) Present matter is arising out of a dispute between the parties over a plot No. 2874 area 0.2830 hectare which abuts the National Highway. It is case of the petitioner that their predecessors were zamindars of the plot in question, a grove land and was recorded in the name of petitioner's predecessors after enforcement of Uttar Pradesh Zamidari Abolition and Land Reforms Act. Petitioner's predecessor Shamim Ara has become a bhumidhar.

(3.) It is also claimed that land in dispute was originally belong to Mohammed Amir and after his death, his wife Hasina Beigh sustained the property and name of her son came to be mutated in revenue records also.