SHIV PRAKASH SRI SAJAN LAL Vs. ADDITIONAL COMMISSIONER JUDICIAL BASTI DIVISION SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Heard learned Counsel for petitioner as well as learned Standing Council and perused the record.

(2.) From perused of the finding recorded by the authorities below, it is clear that petitioner got his name entered as Bhumidhar of the land in dispute in the proceedings under Sections 33/39 of the U.P. Land Revenue Court. He may never recorded as Bhumidhar of the land in dispute after inforcement of the U.P. Zamindari Abolition & Land Reforms Act. He is relying upon entries of 1359 Fasali and of various other years. In case petitioner claims himself to be the Bhumidhar of the land in dispute, he may file a suit before the competent Court. No order for recording petitioner's name as Bhumidhar of the land in dispute could be passed in the proceedings under Sections 33/39 of the U.P. Land Revenue Act. There is no error of law apparent on the face of record.

(3.) With above observations, Writ Petition is dismissed.