RAM KHELAWAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional CSC for respondent - State.

(2.) By means of present writ peti-tion, the petitioner is challenging the orders dtd. 27/7/2006 passed by re-spondent No. 2 in Revision No. 148 of 2005- 2006 under Sec. 333 of UPZA&LR Act and judgment and order dtd. 12/4/2006 passed by respondent No. 3 in case No. 25 of 2005-06 under Sec. 122-B of UPZA&LR Act contained as Annexure Nos. 1 and 2 to the writ petition.

(3.) Factual matrix of the case is that father of the petitioner namely late Ba-bulal was owner of the house in suit prior to abolition of Zamindari and as per provision of Sec. 9 of UPZA&LR Act, 1950 the land in suit was settled with the house of the owner namely late Babulal - father of the petitioner and since then father of the petitioner was in continuous possession till his life and after the death of father of the petitioner the petitioner is in continuous posses-sion over the house in suit.