MEHRUNNISHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Pankaj Gupta, learned counsel for Respondent No. 4, Sri Hemant Kumar Pandey, learned Standing Counsel for the State and Sri Verender Kumar Tiwari, learned counsel for Respondent No. 5, who has appeared through caveat.

(2.) The present writ petition has impugned Revisional Order dtd. 12/3/2024 passed by Respondent No. 2 Divisional Commissioner, Devipatan Mandal, District - Gonda and impugned order dtd. 23/10/2017 passed by Respondent No. 3 Additional District Collector (Judicial), District - Balrampur (by mistake in the prayer clause it has been mentioned as 'Respondent No. 4'), whereby the application preferred by the petitioner under Sec. 122-C (6) of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred as 'the Act, 1950') has been rejected.

(3.) Learned counsel for the petitioner has submitted that the Respondent No. 5 was not eligible to be allotted the land by the Gram Sabha for the purpose of construction of house but being the son of the Pradhan the land was allotted in his favour on 10/6/1994. The petitioner had filed an objection under Sec. 122-C(6) of the Act, 1950 before the Respondent No. 3 which was dismissed by impugned order dtd. 23/10/2017 without considering any of the points raised by the petitioner against the allotment of land in favour of Respondent No. 5.