ASHOK KUMAR Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. Rahul Sripat, learned Senior Counsel assisted by Mr. Jitendra Kumar Ojha, learned counsel for the petitioner and Mr. T.P. Gupta, learned Standing Counsel for the State respondents.

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

(3.) Brief facts of the case are that the proceeding under Sec. 38 of U.P. Revenue Code, 2006 has been initiated on the basis of exparte report dtd. 24/7/2018 in respect to plot No. 597Ka area 0.061 hectare, plot No. 597Kha area 0.131 hectare of khata No. 118, plot No. 591/1/2 area 0.63 hectares of khata No. 119 and arazi No. 546 area 11 biswa of khata No. 120 which are situated in NonZ.A. area. Respondent No. 3/Sub Divisional Magistrate vide order dtd. 12/9/2018 has expunged the entry of the plot in question. Petitioner challenged the order dtd. 12/9/2018 by way of revision under Sec. 210 of U.P. Revenue Code, 2006, which was registered as Revision No. 226 of 2018 before respondent No. 1/ Board of Revenue. Board of Revenue vide order dtd. 3/1/2025 dismissed the revision, hence this writ petition on behalf of the petitioner for the following reliefs: