MAYA DEVI Vs. COLLECTOR, SITAPUR

JUDGEMENT

(1.) Heard Sri R.P. Shukla, learned counsel for petitioner and learned Additional CSC for the respondent - State.

(2.) Notice was issued to respondent - gaon sabha but no one appears and notice has been found deemed to be sufficient.

(3.) By means of present writ petition, the petitioner has assailed the order dtd. 27/4/2001 passed by Collector, Sitapur in case No. 34 under Sec. 198 (4) UPZA and LR Act, 1950.