REGENT COMPUTRONICS PVT. LTD.

Vidhyavati Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD THROUGH ITS COMMISSIONER VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
GURU AMARJIT SINGH VS. RATTAN CHAND [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KESHAV RAM [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
NARAIN PRASAD AGGARWAL VS. STATE OF M P [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
JAIPAL VS. BOARD OF REVENUE [REFERRED TO]
LAL BACHAN VS. BOARD OF REVENUE U P LUCKNOW [REFERRED TO]
VINOD KUMAR RAJBHAR VS. STATE OF U P [REFERRED TO]
MOHD SHAFIQUE VS. KHATOON BEGUM [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
HARISH CHANDRA VS. UNION OF INDIA AND 5 OTHERS [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
MAHESH VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Manjusha Kapil, learned counsel for the petitioner as well as learned Standing Counsel for respondents No. 1 to 5 and Shri Ram Lakhan Vishwakarma, who has filed his Vakalatnama on behalf of the respondent No. 6, which is taken on record.

(2.) By means of present writ petition the petitioner has prayed for quashing the impugned order dtd. 28/6/2025 passed by the Additional Commissioner (Judicial-I), in Revision Case No. 1062 of 2002-23 (Sumitra Devi v. Ram Naresh) and order dtd. 30/9/2025 passed by the Additional Commissioner II, Lucknow, in Recall Application No. 3372 of 2025.

(3.) The dispute in the present case pertains to the mutation of the property, which is situated in Plot No. 135 area 0-291 hectares and Plot No. 166 area 0-388 hectares, situated at village Bhanpur, Pargana and Tehsil Laharpur, District Sitpaur. It is stated that the name of predecessor-in- interest of the petitioner, namely, Smt. Sumitra Devi was re-corded in proceedings P.Ka-11. It has been submitted that on the basis of a registered Will Deed dtd. 15/4/1993 an application was filed by Ram Naresh son of Ashrafi under Sec. 34 of the U.P. Revenue Code for mutation of the said land in his favour. The objections were filed by the predecessor-in-interest of the petitioner and the land was di-rected to be mutated in the name of Ram Naresh, by means of the order dtd. 3/3/2000. Against the order dtd. 3/3/2000 Smt. Sumitra Devi had filed an appeal before the Sub-Divisional Magistrate, which was dismissed on 31/3/2003 and subsequently a revision was filed before the Additional Commissioner (Judicial-I), Lucknow Division, Lucknow, which was dismissed on 28/6/2025.

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VIDHYAVATI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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