LAWS(ALL)-2017-7-158

SMT. LALITA SINGH Vs. STATE OF U.P.

Decided On July 19, 2017
Smt. Lalita Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, in the review and recall applications and Sri P.R. Maurya, for the petitioner, Standing Counsel for State of U.P. and Sri D.D. Chauhan, Standing Counsel for Gram Panchayat.

(2.) The writ petition was filed against the orders of Sub-Divisional officer dated 01.04.2010 dismissing the application of the petitioner for declaring plot 446 (area 0.108 hectare) of village Katka (New Jhunsi), tahsil Phulpur, district Allahabad as non-agricultural land under Section 143 of U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as "the Act") and vesting the disputed land in State of U.P. under Section 167 of the Act and Additional Collector dated 08.04.2011 dismissing the revision of the petitioner.

(3.) After hearing the parties, writ petition was allowed by judgment dated 11.11.2014. Now heir of Dakhin Lal (respondent-7), who was son and heir of Munni Lal (transferor of the petitioner) has filed an application for review of the judgment. Rajeev Nagar, who is pendente-lite transferee from Ram Sajeevan and Dakhin Lal (respondents-6 and 7), through sale deed dated 07.12.2006, of the disputed land, has filed an application for recall of judgment dated 11.11.2014, along with applications for condonation of delay and impleadment.