VINDESHWARI INTER COLLEGE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri M.D. Singh Shekhar, Senior Advocate on behalf of the petitioner in these two writ petitions, Shri R.C. Upadhyay for the Gaon Sabha and learned Standing Counsel for the State-respondents.

(2.) Both these petitions arise out of proceedings under Section 38 of the U.P. Revenue Code, 2006 for correction of papers and seek quashing of the order passed by the District Magistrate.

(3.) By the orders impugned, the name of the petitioner institution has been ordered to be expunged from six plots and they have been directed to be recorded in the name of the Gaon Sabha. These plot numbers are 256M, 260, 261, 262, 358M and 360 having a total area of 9.9320 hectares situated in Village Khandaura, Pargana Mahul, Tehsil Phoolpur, District Azamgarh.