V.B.UPADHYA - (1.) JUDGEMENT Heard Sri V.B. Upadhya, Senior Advocate, assisted by Sri Ritvik Upadhya, counsel for the revisionist.
(2.) REVISIONIST , Hindalco Industries Limited is a Private Limited Company, duly incorporated under the provisions of the Companies Act, filed Original Suit No. 19 of 2000 in the Court of Civil Judge (Senior Division), Sonebhadra for the following relief : (Vernacular matter omitted......Ed.) In the plaint it was stated that the plaintiff has been served with recovery certificates on 12.02.2000 and 16.02.2000 under the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as U.P.Z.A. and L.R. Act) with a notice that the money demanded be deposited, failing which the property of the plaintiff would be attached and sold for recovery of the said amount.
(3.) CHALLENGING the recovery so initiated it was alleged that the plaintiff company purchased 771 acres of forest land by way of sale from the State of U.P. under the Government Grants Act, 1985 for the purpose of setting up their factory at Renukoot, district Sonebhadra. The land so sold has been used solely for the purpose of establishing an Aluminum factory by the plaintiff. The land is situate in a hilly terrain and was uneven. Plaintiff, therefore, levelled the land, for the purpose relocated the hill rocks, soil, boulders etc. found on the surface of the said land.;