ABDUL MAJID Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is filed by Syed Abdul Majid against the order of Additional Commissioner dated 24.4.1995 dismissing the revision against the order of trial court dated 4.4.1995 an order impleading Gandhi Ayurvedic Mahavidlavay, handia in a lawsuit under Sec. 229 Z.A. and L.R. Act, 1951.

(2.) The facts as per exposition in the pleadings are : On 22.6.1993 State of U.P. files a lawsuit under Sec. 229 Z.A. and L.R. Act in the court of Assistant Collector, First Class, Allahabad. The pleading is that khasra No. 236 area 1.1.0 has vested in Gaon Sabha but is lying follow on the spot. It was uncultivated even before the abolition of Zamindari. The land was Zamindar's and in consequence of abolition has vested in Gaon Sabha. It is 'Isar' and of public utility. Defendant Abdul Majid is not in possession and has no concern whatsoever. The entry in his name in revenue records is result or skillful manoeuvres. He is designing to extract soil from the earth and to relay the boundaries of the field. In the years 1333, 1334 and 135 Fasli land is recorded Usar. The name of Abdul Majid came on records without any order of a court. The relief to expunge his name and enter that of Gaon Sabha's is prayed for.

(3.) An application by Abdul Majid on 30.9.1994 under Order VI Rule 5, C.P.C. with request to direct plaintiff to give precise particulars of fraud he is alleged to have committed in getting his name in revenue records. On 4.4.1995 the motion is abruptly dismissed. More of it hereafter.