LAWS(ALL)-2019-7-165

MANIRAM SINGH Vs. STATE OF U.P.

Decided On July 16, 2019
Maniram Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned Standing Counsel appearing for respondents no. 1, 2 and 3 Sri Diwakar Singh and Sri Syed Wajid Ali appearing for respondent no. 5 namely the complainant.

(2.) By means of this petition under Article 226 of the Constitution, the petitioner has assailed the order dated 15.7.2011 whereby the recall application of the petitioner in respect of orders dated 23.11.2005 and 29.5.2007 directing dispossession of the petitioner from land in question has been rejected. The petitioner has also challenged the orders in revision passed by the Collector on 3rd January, 2012 rejected the revision petition.

(3.) Briefly stated facts are that the petitioner was proceeded with by issuance of notice on paper no. 49A initiating proceedings under Section 122-B of the U.P. Zamidari Abolition and Land Reforms Act, 1850. The petitioner submitted objection but in a cursory manner the order was passed on 23.11.2005 holding the petitioner to be in unauthorized and directing his ejectment from the land in question.