PARMI DEVI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.

(2.) The writ petition has been filed seeking a mandamus directing the concerned authorities to implement an order dated 03.07.2019 passed by the Sub Divisional Magistrate, Sadar, District Mau and to provide possession to the petitioner over plot nos. 201 and 203 situated in village Bhela Bandh, Pargana Ghosi, Tehsil Sadar, District Mau.

(3.) The facts of the case are that the petitioner and three others filed an application under Section 41 of the U.P. Land Revenue Act on 03.07.2013 seeking demarcation. In the application for demarcation reference is to plot nos. 201, 203,204, 205, 207 and 208, which are stated to belong to the applicants, including the petitioner.