CHANDRA SHEKHAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ramesh Pundir, learned counsel for the petitioners, Shri Abhishek Shukla, learned Additional Chief Standing Counsel for the State Respondents and Sri Sunil Kumar Singh, learned counsel for Respondent No. 4.

(2.) he instant writ petition has been filed seeking following relief :

(3.) Sri Ramesh Pundir, learned counsel for the petitioners submits that the property in dispute i.e. the subject matter of the sale deed dtd. 1/4/2008 and 17/3/2008 have been illegally vested in the State under the impugned orders passed by the Collector in proceedings under Sec. 167 of the U.P.Z.A. and L.R. Act, 1950 inasmuch as the orders are completely without jurisdiction in view of the law laid down by a Coordinate Bench of this Court in the Case of Sudhir Kumar Jain v. State of U.P. and others 2023 (161) RD 222 inasmuch as in the said decision it has been held that the Collector is not competent to pass an order vesting the land in the State and it is only the Assistant Collector First Class who is vested with the said powers.