UMARAW SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has instituted this writ proceedings challenging the order dated 02.11.2018 passed by the Secretary, Azamgarh Development Authority, respondent no.5 and the order passed by the District Magistrate dated 06.12.2018.

(2.) The facts are these: The petitioner claims that he is owner and bhumidhar of araji no.491 situated in Village Narauli, Tappa Harvanshpur, Pargana Nizamabad, District Azamgarh and araji nos. 486 and 490 are adjacent to the petitioner's plot, which he has no concern. In support of the said averment the petitioner has brought on record a copy of the Khatauni of the Fasli year 1423-1428. The said plot has been purchased by the petitioner from Kailash Chauhan through registered sale deed dated 19.05.2016. Demarcation report dated 23.07.2017 submitted by the Lekhpal and Revenue Inspector in respect of the aforesaid three plots is brought on record. The said map is said to have been approved by the Sub-Divisional Magistrate, Sadar vide order dated 31.07.2017.

(3.) The petitioner intended to raise construction of the house over the plot no.491. Accordingly, he moved an application before the Azamgarh Development Authority for sanction of the map. On 01.11.2017, the Azamgarh Development Authority sanctioned the map, which is on the record.