Rajendra Kumar vs Addl. Commissioner And Others
2012 Latest Caselaw 741 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 21728 of 1992
 

 
Petitioner :- Rajendra Kumar
 
Respondent :- Addl. Commissioner And Others
 
Petitioner Counsel :- Madhusudan Dikshit
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against orders dated 10.12.1991 passed by Prescribed Authority  declaring 2.07 accres of irrigated land as surplus and appellate order dated 31.3.1992 rejecting the appeal.

Both the courts below have declined to grant any benefit of sale-deed executed on 20.11.1978, i.e. after the prescribed dated, 24.1.1971. The petitioner could not place any material before the courts below that such transaction was made for bona fide reasons and due consideration, etc. Nothing has been placed before this Court also, hence I find no reason to interfere with the impugned orders under Article 226 of the Constitution India.  

The writ petition is dismissed. interim order, if any, stands vacated.

Order Date :- 24.4.2012

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