BUDDHU MIYA (SINCE DECEASED)AND 9 OTHERS Vs. ADDITIONAL DISTRICT AND SESSIONS JUDGE,COURT NO 5 AGRA AND ANOTHER

JUDGEMENT

(1.) Heard Sri Anupam Kulshreshta, learned counsel for the petitioners and learned Standing Counsel appearing for the State-respondents.

(2.) Present petition has been filed for setting aside the order dated 10.11.2017 passed by learned Additional District & Sessions Judge, Court No. 5, Agra in Misc. Appeal No. 24 of 2009 as well as order dated 8.9.2008 passed by the Prescribed Authority in Case No. 31 of 1994.

(3.) By the impugned order dated 8.9.2008 passed by the P1-8rescribed Authority the petitioner was held to be unauthorized occupant of the land described in Case No. 31 of 1994 (State of 1-8U.P. vs. Buddhu Miya) filed by the State under Section 4/5/7 of the U.P. Public Premiss (Eviction of Unauthorized Occupants) Act, 1972 (hereinafter referred to as the Act of 1972). The appeal filed by the petitioner under Section 9 of the aforesaid Act was dismissed by the lower appellate court. Hence present petition has been filed challenging the same.