VISHALA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel representing the State-authorities and Sri Yogendra Nath Yadav, learned counsel representing the Land Management Committee/Gaon Sabha concerned.

(2.) Under challenge in this petition is an order dated 26.04.2013, passed by the Consolidation Officer concerned whereby he has cancelled/set aside his earlier order dated 22.06.1998, which was passed on an application preferred by the petitioner under Rule 109-A of the U.P. Consolidation of Holdings Rules and it was ordered that Parwana Amaldaramad be issued for recording the land in question in the name of the petitioner in revenue records.

(3.) Having heard the learned counsel representing the respective parties and perused the records available on this petition, what I find is that this case presents very disturbing facts.