BALRAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Umesh Chandra Shukla, learned counsel for the petitioner, Learned Standing Counsel for the State- respondents No. 1 to 3, Shri Sachin Kumar Pandey holding brief of Shri Mirza Ataulla Beg, learned counsel for respondent No. 5 and Shri Dileep Kumar Pandey, learned counsel for respondent No. 6.

(2.) By means of present writ petition, the petitioner has assailed the validity of the order dtd. 2/9/2025, passed by the Additional Commissioner (Judicial), Lucknow Division, Lucknow, in Revision No. 226/2022 (Balram v. Shivnandan), under Sec. 333 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and order dtd. 25/1/2022 passed by the Sub-Divisional Magistrate, Tehsil-Lalganj, District Raebareli in Case No. 5085/2021 (Balram v. Shivnandan) under Sec. 209-H of the U.P. Revenue Code, 2006 as well as order dtd. 28/12/2006 passed by S.D.M, Tehsil Lalganj, District Raebareli.

(3.) It has been submitted by learned counsel for the petitioner that present dispute pertains to the land situated at Gata No. 1204/0.506 Hectare, situated at village Ugabhad, Pargana (Kheeron, Tahsil Lalganj, District Raebareli, which was recorded as Navin Parti and it is Gaon Sabha land.