NANKAU Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mahipal Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner invoked the writ jurisdiction of this Court seeking direction upon the respondents to correct the revenue records in compliance of the order dated 31.5.2003 passed by the District Judge, Allahabad allowing ceiling appeal No.91 of 2003 filed under Section 33 of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the Act).

(3.) Apart from the above, no other relief has been claimed in the writ petition except for the routine prayer to pass any other order which may be deemed fit and proper in the facts and circumstances of the case.