SANJAY KUMAR SAHU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri W.H. Khan, Senior Advocate, assisted by Sri Gulrez Khan, counsel for the petitioners and Sri Sanjay Goswami and Sri Pankaj Saksena, counsel for the respondents.

(2.) This writ petition has been filed challenging the order dtd. 5/8/2024 passed by Sub-Divisional Officer, Tehsil- Mehrauni, Lalitpur in Case No. 05 of 2007-08 old number Original Suit No. 113 of 1969 (Jinendra Kumar v. Balle and others) as well as the revisional order dtd. 10/10/2024 passed by Additional Commissioner (Administration), Jhansi in Revision No. 894 of 2024 (Sanjay Kumar Sahu and others v. Sanjay Kumar Tadaiya and others).

(3.) Brief facts of the case are that Original Suit No. 113 of 1969 was instituted by one Jinendra Kumar Tadaiya against Balle and one other under Sec. 229-B read with Sec. 176 of the Uttar Pradesh Zamindari Abolition and Land Reform Act, 1950. The property in dispute in the aforementioned suit was Arazi Nos. 3462 area 0.94, 3469 area 1.04, 3473 area 0.16, 3476 area 0.23, 3478/1 area 0.08 and Arazi No. 3478/2 area 0.10 situated at village Lalitpur within the jurisdiction of Nagar Palika Parishad, Lalitpur, Tehsil and District- Lalitpur.