RAM AUTAR Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri R.S. Tomar, learned counsel for the State-respondent Nos. 1 to 3.

(2.) The petitioner is an ex-servicemen and was allotted land No. 892/1 biswa by the Gram Pradhan for constructing house on the residential purposes and petitioner constructed his house and is still living with his entire family members. On the basis of wrong and baseless report of Lekhpal due to enmity, a case was registered under Sec. 122-B, U.P.Z.A. and L.R. Act against the petitioner in the court of Tehsildar and Tehsildar imposed penalty against the petitioner. The petitioner filed revision against the order dtd. 28/8/2002 in the Court of Additional Collector which was allowed and the same was remanded back for fresh decision vide order dtd. 31/7/2002. The case was not considered and dismissed on 16/1/2003 and the petitioner also filed revision in the court of Additional Collector which was also dismissed as not maintainable, against which the present writ petition has been filed assailing the order dtd. 16/1/2003, 27/8/2004 and 6/6/2005 passed by respondent Nos. 1, 2 and 3.

(3.) Due to death of Shri R.N. Gupta, learned counsel for the Gaon Sabha, notice was issued to respondent No. 4 and as per the office report dtd. 1/5/2025, notice has been found sufficient upon respondent No. 4.