RAM NARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents. This writ petition has been filed seeking a writ of certiorari for quashing the order dated 02.05.2016 passed by the respondent no. 2, the Sub Divisional Officer, Sadar Kanpur.

(2.) The facts of the case briefly stated are that the proceedings under Sec. 122-B of the UP Zamindari Abolition and Land Reforms Act were initiated against the father of the petitioners for his eviction from the plot no. 109-ka, area 3.5640 hectares, recorded as usar and pasture land (Charagah).

(3.) It is submitted that these proceedings were dropped on the ground that the father of the petitioners' belonged to the Scheduled Caste and was in possession from prior to 30.06.1985. This order is stated to have been passed on 18.08.1994.