VINOD KUMAR Vs. COLLECTOR LUCKNOW

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The petitioners are aggrieved by the order dated 27.5.2019 passed by the Assistant Collector/Sub Divisional Magistrate, Tehsil Sarojini Nagar, Lucknow in Case no.02169 of 2019 (Rampal vs. Gram Sabha and pray that the petitioners' peaceful possession over the land having Gata no.915-Sa/0.0167 hectare in Khata no.00341 situated in Gram Sevai, Pargana Bijnore, Tehsil Sarojini Nagar, Lucknow be not disturbed.

(3.) This Court has perused the impugned order. By the impugned order, the respondent no.2 has allowed the application for exchange under Section 101 of U.P. Revenue Code, 2006 moved by respondent no.6 on which, the Gram Sabha report had been called for. The respondent no.5 had not objected to such exchange. A report of the Tehsildar was also perused by the respondent no.2 and then the impugned order has been passed.