GURBAKHSH SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Vinay Kumar Khare, learned Senior Counsel assisted by Sri Nasir Hussain, learned counsel for the petitioner, Sri M.N. Mishra, learned Additional Chief Standing Counsel for the State-respondents and Sri Arun Kumar Pandey, learned counsel for the respondent Gram Sabha.

(2.) With the consent of learned counsel for the parties, the instant writ petition is heard finally without inviting counter affidavit.

(3.) Brief facts of the case are that suit under Sec. 229-B of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the U.P.Z.A. and L.R. Act) was filed by petitioner before trial Court/ Sub-Divisional Officer. Trial Court without framing the issues in the suit has dismissed the plaintiff's suit vide judgment and decree dtd. 29/5/1997. The appeal filed by the petitioner was dismissed by the first appellate Court vide judgment dtd. 25/11/1997. The second appeal filed by the petitioner has also dis-missed by the Board of Revenue vide judgment dtd. 9/4/2025. Hence, this writ petition for following relief:-