VINOD KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Raj Kumar, learned counsel for the petitioner, Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State-respondents and Sri Himanshu Shukla, holding brief of Sri Hari Narayan Singh, learned counsel for the respondent-Gram Sabha.

(2.) The present petition seeks to assail an order dtd. 29/4/2025 passed by the respondent No. 3 in Case No. 8872 of 2023, under Sec. 67 of the U.P. Revenue Code, 2006, and the subsequent order dtd. 30/8/2025, whereby the appeal filed there against has also been dismissed.

(3.) The principal ground which counsel for the petitioner has sought to urge is that the petitioner is in occupation of a portion of the land in question and that he would be entitled for settlement in terms of provisions under Sec. 67-A of the U.P. Revenue Code, 2006.