RUPAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) None appeared to press this petition on behalf of the petitioner, however, Sri Pankaj Khare, learned Additional Chief Standing Counsel is present on behalf of the State respondents.

(3.) On the matter being taken up today learned Additional Chief Standing Counsel submits that in the present case the land in question, which has been acquired, declared surplus under the Urban Land (Ceiling and Regulations) Act 1976 and possession of the land in question has been taken after complying the provisions of Section 10 of Ceiling Act. He further submits that present petitioner is a subsequent purchaser of the land in question by registered sale deed dated 22.03.2017 and she has filed present writ petition for mutating her name in the revenue records.