SUKHDEV MAURYA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel and Shri Dileep Kumar, learned counsel for the Gaon Sabha.

(2.) By means of the present petition, the petitioner has prayed to quash the order dtd. 2/8/2024, passed by respondent No. 3 in case No. 1179 of 2017 (Computer Case No. T2017047150011179), under Sec. 67 of U.P. Revenue Code, 2006 "Gaon Sabha v. Sukhdev" and the order dtd. 20/12/2024, passed by opposite party No. 2 in Case No. 777 of 2024 (Computer Case No. D202404710000777), under Sec. 67-(5) of U.P. Revenue Code, 2006 "Sukhdev v. Gaon Sabha" and further to direct the respondents not to interfere into the peaceful use and possession of the petitioner and not to dispossess her from Land Gata No. 929-kha/0.253, 0.004 hectare Village Sambhai, Pargana Gaura Jamo, District Amethi.

(3.) The concerned Authorities namely Additional Collector, Amethi and Tahsildar, Tahsil - Gauriganj, District - Amethi have passed the impugned orders dtd. 20/12/2024 and 2/8/2024, respectively, in exercise of power under Sec. 67 of U.P. Revenue Code, 2006 (in short "Code of 2006").