MARU DEVI Vs. ADDI COMMISSIONER, BAREILLY

JUDGEMENT

(1.) HEARD Sri AKS 'Bais'i, learned counsel for the petitioner, Sri Arun Kumar Srivastava, appearing for the Gaon Sabha (respondent no. 3), and the learned Standing Counsel for State -respondents.

(2.) IT has been contended that the petitioner was allotted land by the Gaon Sabha. Subsequently, on account of manipulation by the revenue authorities, an endorsement was made in the khatauni that the petitioner is not the resident of the village concerned; therefore, the name of the petitioner be expunged and the land be recorded in the name of the Gaon Sabha.

(3.) AGAINST the said order/endorsement, the petitioner appears to have filed an application under section 186 of the UP Zamindari Abolition and Land Reforms Act. This application was rejected on the ground that the case did not fall within the purview of section 186 of the Act. This order has been affirmed in revision.