CHANDRAPAL Vs. STATE OF U.P.
LAWS(ALL)-2017-8-59
HIGH COURT OF ALLAHABAD
Decided on August 09,2017

CHANDRAPAL Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

AMRESHWAR PRATAP SAHI,J. - (1.)Heard Sri K.R. Siroti, learned Senior Counsel assisted by Sri Surendra Tiwari for the petitioner.
(2.)The challenge raised in this writ petition is to the order of resumption under Section 117(6) of the then UPZA and LR Act, 1950 vide order dated 28.12.2006 wherein the land treating it to be within the management of the Gaon Sabha has been resumed by the State.
(3.)This power of resumption has been challenged primarily on the ground that all the petitioners have perfected their title over the said land with their long standing possession for which reliance has been placed on a number of documents including revenue records and intervening decisions by the revenue authorities.


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