ABDUL SAVUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.K.A. Rizvi for the petitioner and Standing Counsel for State of U.P.

(2.) This writ petition has been filed against the order of Sub Divisional officer dated 02.05.2016 deleting the name of the petitioner from plot no. 388/1 area 0.077 hectare of Village Nigohi, Tehsil Tilhar, District Shahjahanpur.

(3.) According to the petitioner, the Land Management Committee allotted the plot no. 388/1 area 0.19 acre of Village Nigohi, Tehsil Tilhar, District Shahjahanpur through patta dated 19.03.1979. In pursuance of the aforesaid patta, the name of the petitioner was mutated in Khatauni of 1403F-1408F. Since then, the name of the petitioner was continuously recorded over the land in dispute. All of a sudden and without giving any proper notice, the Sub Divisional officer, by impugned order dated 02.05.2016 directed for deleting the name of the petitioner from the disputed land holding it to be forged entry in revenue record.