MUKESH PACHAURI Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri K.P.S. Yadav, learned Advocate holding brief of Sri Pradyumna Kumar Yadav, learned counsel for the petitioner, Sri Abhishek Shukla, learned Additional Chief Standing Counsel, for the State-respondents and Sri Krishna Kant Singh, learned counsel representing the respondent Gram Sabha.

(2.) The present petition has been filed seeking to assail a notice dtd. 9/1/2024 issued by the respondent No. 4, the Tehsildar, Khair, District Aligarh, in R.C. Form- 20, under Sec. 67(2) of U.P. Revenue Code, 2006.

(3.) Contention of the counsel for the petitioner is that earlier proceedings under Sec. 122-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950,2 had been initiated in the year 2012, against the petitioner's father, in respect of the same plot of land, which resulted in passing of an order dtd. 15/9/2012, by the Tehsildar, directing eviction and payment of compensation.