SANDEEP KUMAR CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Kartikeya Saran, learned counsel for the petitioner and Shri Mahesh Narain Singh for the Gaon Sabha, respondent no.2.

(2.) The instant writ petition arises out of an application under Section 161 of the U.P. Zamindari Abolition and Land Reforms Act, filed by the petitioner before the Sub Divisional Magistrate, wherein a prayer was made for exchange of plot no.194 area 0.0133 hectares with plot no.188, which is stated to be the bhumidhari plot of the petitioner.

(3.) The exchange was sought on the ground that the petitioner's educational institution exists on plot no.189. Plot no.194 is recorded as marghat consequent to its reservation for the said purpose during consolidation operations. Plot reserved for marghat is situated near the educational institution of petitioner.