SIMMA Vs. A.D.M.

JUDGEMENT

(1.) Heard Sri Anil Kumar, learned counsel for the petitioner, Sri Surendra Kumar Chaubey as well as Sri V.S. Parmar, learned Counsel for the contesting respondent Nos. 3 to 6 and Sri Shashi Kant Kushwaha, learned Standing Counsel for the State.

(2.) Brief facts of the case are that proceedings was initiated under Sec. 198 (2) of the U.P. Zamindari Abolition and Land Reforms Act, 1950 hereinafter referred to as U.P.Z.A. and L.R. Act before the District Magistrate, Hamirpur on the application dtd. 1/10/1975 filed by the petitioner in respect to lease executed in favour of respondent Nos. 3 to 6. The aforementioned application was rejected vide order dtd. 23/11/1976 recording finding of fact that lease was executed in favour of respondent Nos. 3 to 6 in accordance with provisions of the Act and Rules framed thereunder. Against the order dtd. 23/11/1976 a revision was filed before the Board of Revenue, which was registered as Revision under Sec. 229 (z) of 197677. The aforementioned revision was heard and dismissed by Board of Revenue vide order dtd. 18/6/1984. Hence this writ petition for the following reliefs:

(3.) This Court entertained the matter on 19/9/1984 and granted interim order staying the dispossession of the petitioner from the disputed land. The writ petition was dismissed as abated on 15/9/2022, but later on, the writ petition was restored to its original number on 17/7/2023. The parties have exchanged their affidavits in the matter.