RAMKUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Shishir Pradhan, learned counsel for petitioner as well as learned Standing counsel for the State-respondents.

(2.) It has been submitted by learned counsel for petitioner that the dispute in the present case pertains to the land situated at Gata No. 379 which is in occupation of the petitioner stating that the same has been in occupation from the time of his ancestors and there are 50 mango trees and a temporary construction on the said land. He has further submitted that a regular suit has been preferred by the mother of the petitioner before the Civil Judge (Jr. Div.) Haidergarh, Barabanki which is pending and it is with regard to the same land and that on the basis of a report given by area Lekhpal proceedings U/S 67 of U.P. Revenue Code, 2006 were initiated against the petitioner.

(3.) With regard to the said proceedings, it has been stated that by means of an ex-parte order dtd. 14/11/2023 the Tehsildar (Judicial) / Assistant Collector-I, Haidergarh, Barabanki had decided the said matter against the petitioner and passed necessary orders for eviction and imposition of penalty. It has further been stated that as the order dtd. 14/11/2023 was an ex-parte order the petitioner has filed an application for recall U/S 209 of U.P. Revenue Code, 2006 which is pending consideration.