LAWS(ALL)-2017-5-260

TRIBHUWAN NATH Vs. STATE OF U.P.

Decided On May 19, 2017
TRIBHUWAN NATH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents. Notice need not be issued to the respondent nos. 6 and 7 in view of the order proposed to be passed.

(2.) By means of the instant petition, petitioner is assailing the order dated 3 March 2016 passed by the second respondent, Board of Revenue U.P. at Allahabad, in Second Appeal No. 2-A of 2012-13 arising from an order passed by the Settlement Officer of Consolidation in proceedings under Section 229-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (Act).

(3.) The dispute pertains to Plot No. 662Kha admeasuring 2.15.0 bigha situated in Village Patulki, Pargana Sikandra, Tehsil Phoolpur, District Allahabad.