USHA DEVI Vs. NAIB TEHSILDAR AND 3 OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The petitioner claims to be the owner of Plot No.141 area 0.202 hectare of Khata No.98 situated in village Anegpur, Pargana and Tehsil Kerakat, District Jaunpur through sale deed dated 13.02.2017.

(3.) Petitioner has submitted an application for mutation of their names under Section 34 of the Land Revenue Act. It appears that the matter has been travelled several times to the court of Commissioner in revision.