RAM BHAROSE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri D.D. Chauhan, counsel for the Gaon Sabha, learned Standing Counsel for the State-respondents and counsel representing for the caveator, respondent No. 5.

(2.) By means of this writ petition, petitioner has challenged the order dated 25.10.2019 passed by the respondent No. dismissing the revision filed by the petitioner which was directed against the order dated 30.01.2016 and 26.08.2014 whereby the benefit of sub-section (1) of Section 123 of the UP Zamindari Abolition and Land Reforms Act was extended to the respondent No. 5. This order was passed in the year 2014. On 30.01.2016 an application for recall filed by the petitioner was dismissed.

(3.) From a perusal of the record it transpires that the proceedings under Rule 115 (c) of the UP Zamindari Abolition and Land Reforms Rules were drawn against the respondent No. 5. These proceedings were initiation by issuance of notice in Form 49-A.