ROOP RANI SONI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri M.G. Tripathi, learned counsel for petitioner as well as learned Standing Counsel for respondent Nos. 1 to 3 and Sri Pushpendra Kumar Singh, Advocate holding brief of Sri Anurag Kumar Singh, learned counsel for respondent No. 4.

(2.) By means of present writ petition, the petitioner has challenged the order dtd. 4/11/2020 passed by the Collector, Gonda thereby complying with the directions of this Court dtd. 16/9/2019 passed in Writ Petition No. 24381 (MB) of 2019 where it was directed that representation of the petitioner dtd. 24/9/2018 be decided within a time provided by this Court.

(3.) The dispute arisen in the present case has arisen on passing of the order passed by the Lekhpal on 22/6/1994 where it stated that Triveni S/o Tulsi Sonar died without any legal heir and accordingly the land vested in the State Government and a proclamation in this regard issued by the Tehsildar inviting objections.