ARJUN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Pandey for the petitioners, Standing Counsel for State of U.P. and Sri Manu Singh, Standing Counsel for Gram Panchayat.

(2.) It is stated that Land Management Committee passed a resolution for grant of patta to the mother and father of petitioners-1 to 5 on 20.3.1989 and granted patta to petitioners- 6 to 8 on 9.1991.

(3.) Prior to grant of patta, necessary permission from the Collector, as required u/s 28-C of U.P. Panchayat Raj Act has been taken on 21.1991. The patta was duly approved by SDO. Proceeding for cancellation of patta was started on 1992. On the notice being issued to the predecessor of the petitioners as well as the petitioners, they submitted their replies on 10.7.1992. Thereafter, the case remained pending and all of a sudden, the Additional Collector by order dated 30.2015 cancelled the patta of the petitioner, only on the ground that the petitioner could not adduce any evidence while they were relative of Pradhan and the patta has been granted to them. The petitioner filed a revision against the aforesaid order, which has been dismissed by the order dated 28.9.2016. Hence, this writ petition has been filed.