PARMANAND SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for petitioner, Sri R.C. Srivastava, learned Additional Chief Standing Counsel for the State and Sri Bhupendra Kumar Tripathi, learned counsel for respondent No. 6-Gram Panchayat.

(2.) With the consent of learned counsel for the petitioners and learned Standing Counsel for the State as well as Gram Sabha, the instant writ-petition is being heard and disposed of finally without inviting counter-affidavit.

(3.) Brief facts of the case are that in the proceeding under Sec. 9-A(2) of the U.P. Consolidation of Holdings Act, 1953 hereinafter referred to as U.P.C.H. Act, entry of the petitioner has been expunged without notice and opportunity of hearing to the petitioners. A time barred appeal filed on behalf of the petitioners have been dismissed on the ground of limitation. Revision filed by the petitioner has been dismissed by the Deputy Director of Consolidation. Hence, this writ petition for the following reliefs :