RAGHO Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondents no. 1 and 2, Sri Vishal Kumar Upadhyay, learned counsel for respondent no. 3 and Sri Bimla Prasad, learned counsel for respondent no. 4. With the consent of the learned counsel for the parties this petition is disposed of finally at the admission stage itself.

(2.) The petitioner has preferred the present writ petition challenging the order dated 1.12.2015 passed by the Uttar Pradesh Scheduled Caste and Schedules Tribes Commission, Lucknow-respondent no. 3 and consequential notice dated 31.12.2015 issued by the Deputy Collector, Sadar, Varanasi, copies of which are appended as Annexures 7 and 8 to the writ petition.

(3.) The facts in brief, as narrated in the writ petition are that the petitioner is the Bhumidhar of Plot No. 398/3 area 0.020 Hectare situated in Mauja Shivdaspur Pargana-Dehat Amanat, District Varanasi and is in possession over the aforesaid plot in question. The aforesaid plot was purchased by the petitioner from the erstwhile owner through a sale deed dated 21.11.1976. Subsequently, the petitioner constructed his house over plots no. 398/1 and 398/3 and the rest of the land was being used as Abadi.