SHYAMA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Shri Hemant Kumar Pandey, learned State Counsel and Sri Vikram Dutt Pandey, Advocate, holding brief of Shri Pankaj Gupta, learned Counsel for the respondent No. 6/Land Management Committee.

(2.) Present petition has been filed seeking following main relief(s) :

(3.) Vide impugned order dtd. 27/9/2019 passed by the Additional Col- lector Ist District Pratapgarh in Case No. 2087/2015, Computerized Case No. 020150257002087 (Jagdeo v. Smt. Shyama Devi), under Sec. 198(4) of The U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950") approval for providing Patta to the petitioner on 27/12/2013 was set aside and the land in issue i.e. Gata Nos. 93ka, 98M. was directed to be recorded in the revenue records in the name of Gaon Sabha. The impugned order dtd. 27/9/2019 reads as under :-