GULAM MUSTAFA Vs. ADDITIONAL COMMISSIONER (FIRST) ALLAHABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri Diwakar Singh for the Gaon Sabha, Mustafabad, respondent no. 4 and learned Standing Counsel for the State-respondents.

(2.) The writ petition arises out of proceedings for correction of papers under Sec. 33/39 of the U.P. Land Revenue Act and seeks a writ of certiorari for quashing order order dtd. 24/8/2018 passed by the Sub Divisional Magistrate, respondent no. 3, order dtd. 31/5/2017 passed by the Additional Commissioner in a revision under Sec. 219 of the U.P. Land Revenue Act. An order dtd. 15/5/2008, passed by the Sub Divisional Magistrate consequent to directions issued by the High Court vide order dtd. 14/5/2018 in Writ Petition No. 17028 of 2018, is also impugned.

(3.) The dispute pertains to plot nos. 126 area 0.457 hectares, 161 area 0.017 hectares and 204 area 0.017 hectares situated in Village Mustafabad Munzapta, Pargana and Tehsil Chail, District Kaushambi.