DINANATH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.K. Varma, Senior Advocate assisted by Sri Anup Kumar Srivastava, for the petitioners and Sri Abhishek Shukla, Standing Counsel for State of U.P. and Sri Tariq Maqbool Khan, for Gram Panchayat.

(2.) The writ petition has been filed for quashing the order of Commissioner dated 26.12.2016, allowing the application of respondent-5 and modifying order dated 29.09.2015, by which he has vacated direction for maintaining status quo on the spot.

(3.) The petitioners filed a suit (registered as Suit No. T20150520017119 of 2015) under Section 229-B of U.P. Act No. 1 of 1951, for declaring them as grove-holder/bhumidhar-with-transferable right, of plot 1066 (area 0.058 hectare) of village Chariyawn Buzurg, pargana Silhat, district Deoria.