LAKHRAJ Vs. ADDL. COMMISSIONER (JUDICIAL) AYODHYA DIVISION, AYODHYA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Tomar learned counsel for the State respondents.

(2.) Under challenge is the order dtd. 28/9/2024 passed by the respondent No. 1 whereby the revision of the petitioner was dismissed affirming the order passed by the respondent No. 2 dtd. 19/7/2007, correcting the entries in proceedings under Sec. 33/39 of the U.P. Land Revenue Act, 1901.

(3.) The primary submission of the learned counsel for the petitioner is that the propertyinquestion had been allotted to the petitioner who has been in possession thereof since 1977. It is also urged that the State had initiated proceedings under Sec. 33/39 of the Act of 1901 wherein an ex parte order dtd. 19/7/2007 was passed. The respondent No. 2 while expunging the entry which was subsisting in favour of the petitioner, has been done so without issuing any notice or even without calling for a reply from the petitioner and in this view of the matter the order is completely without jurisdiction and is against the principles of natural justice.