HUKAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.B. Yadav for the petitioners, Standing Counsel for State of UP, Sri Mahesh Narain Singh Standing Counsel for gram panchayat and Sri Navin Kumar, counsel appearing on behalf of respondent-5.

(2.) Supplementary affidavit filed today, is taken on record.

(3.) The writ petition has been filed against the order of Additional Collector dated 18.7.2016 passed in the proceeding under Sec. 166/167 of UP Act No. 1 of 1951 (hereinafter referred to as the 'Act'), confiscating the right of the petitioners and vesting the land in dispute under the transfer in State of UP and the order of Additional Commissioner dated 24.12.2016 dismissing the revision of the petitioner against the aforesaid order.