Mahesh Chandra Tripathi, J. - (1.) Heard Sri Lakshmi Kant Pandey, learned counsel for the petitioner, Sri Amresh Singh, learned Counsel for the respondent-Gram Sabha and Sri Sanjay Kumar Singh, learned Standing Counsel for the State-respondents.
(2.) The present writ petition has been filed with a prayer to quash the judgment and order dated 6th October, 2017 passed by the Commissioner, Bareilly Division, Bareilly in revision no. 55 of 2011-2012 (Manishanker vs. Prabhawati & Others) under Section 219 of the Land Revenue Act and the order dated 7th April, 2012 passed by the Sub-Divisional Officer, Puranpur in Appeal No. 13 of 2011-2012 (Manishanker vs. Prabhawati & Others) under Section 210 of the Land Revenue Act as well as the order dated 13th January, 2012 passed by the Nayab Tehsildar (Dakshin) Puranpur, District in Suit No. 03 of 2011-2012 (Mani Shaker vs. Mewa Lal) under Section 34 of the U.P. Land Revenue Act.
(3.) It is the case of the petitioner that the father of the petitioner had three sons, one Mewa Lal, Chhote Lal and the petitioner himself, they were resident of village-Arjun Ateru, Thesil-Kunda, District Pratapgarh. Mewa Lal was settled at village Ramnagar Colony Paragana and Tehsil Puranpur, District Pilibhit along with the petitioner. Mewa Lal had received Araji No. 240 area 1.3480 hectares under the Government Grant situated in the aforesaid village Ramnagar Colony. At the relevant time, the petitioner was minor and lived with Mewa Lal at the said place and completed his education there-from. Mewa Lal was married with a lady but she left him after one year and thereafter she married to another person, while Mewa Lal did not re-marry and expired issueless. He was lived with the petitioner along with his family till his death.;