PHULA Vs. BOARD OF REVENUE ALLD

JUDGEMENT

(1.) Heard Shri Pradeep Kumar Rai, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The instant writ petition arises out of a suit under Section 167 of the U.P. Zamindari Abolition & Land Reforms Act and is directed against the order dated 05.11.2008 passed by the Collector and the order dated 08.09.2014 whereby the Board of Revenue has dismissed the revision of the petitioner and affirmed the order passed by the Collector. By these orders, the land in question, namely half portion of land 114 area 0.0057 hectares had been ordered to vest in the State.

(3.) The land in question was recorded in the name of one Chokat, who belonged to the scheduled caste. The said Chokat applied for permission to sell half portion of plot no. 114. The Additional Commissioner (Finance & Revenue by his order dated 23.09.2003, granted the permission subject to the condition that the vendor would purchase land equivalent to or more than that sold by him, failing which the permission would stand automatically rescinded.