MAHENDRA PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Mr. Abhishek Shukla, learned Additional Chief Standing Counsel for the State respondents and Mr. Sher Bahadur Singh, learned counsel for Gaon Sabha.

(2.) With the consent of learned counsel for the parties the writ petition is heard finally without inviting counter affidavit.

(3.) The brief facts of the case are that petitioners' mother was recorded over plot No. 236 area 1/1 situated at village Behati, Dehjagir Tehsil and District Bareilly. An order for ejectment and damages has been passed by Tehsildar Bareilly against the petitioners on 27/7/2024 in the proceeding under Sec. 67 of U.P. Revenue Code, 2006. An appeal under Sec. 67 (5) of U.P. Revenue Code, 2006 filed by petitioner against the order dtd. 27/7/2024 has been dismissed by Collector under the impugned order dtd. 15/10/2024. Hence this writ petition on behalf of petitioner for following relief:-