SHAKIL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Rejoinder affidavit filed by the learned counsel for the petitioners is taken on record.

(2.) Heard Sri Viresh Kumar Gupta, learned counsel for the petitioners, Sri Dharam Pal Singh, learned Senior Counsel assisted by Sri Mangal Rai for contesting private respondents, learned Standing Counsel for the State respondents and learned counsel for the Land Management Committee.

(3.) Brief facts of the case are that in the proceeding under Sec. 34 of U.P. Land Revenue Act, 1901, Tehsildar (Judicial) Bilari, Muradabad, vide order dtd. 31/7/2008 ordered to record the name of petitioners as Bhumidhar with transferable rights in respect to Khasra Nos. 88, 89, 90, 98, 100 situated at village-Habibulla Patti, Tehasil-Bilari, District-Moradabad. Appeal under Sec. 210 of U.P. Land Revenue Act, 1901 filed by contesting respondents against the order of Tehsildar dtd. 31/7/2008 was dismissed by Sub-Divisional Officer dtd. 11/12/2008. Contesting respondents challenged the orders dtd. 31/7/2008 and 11/12/2008 through revision under Sec. 219 of U.P. Land Revenue Act, 1901 before Board of Revenue, U.P. Lucknow and learned member Board of Revenue vide order dtd. 17/12/2013 allowed the revision setting aside the orders dtd. 31/7/2008 as well as 11/12/2008. Hence this writ petition on behalf of petitioners for following reliefs:-