Sushant Singh & Another vs Collector Kaushambi & 3 Others
2017 Latest Caselaw 2183 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 18771 of 2017
 

 
Petitioner :- Sushant Singh & Another
 
Respondent :- Collector Kaushambi & 3 Others
 
Counsel for Petitioner :- Yogesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondent nos. 1 and 2 has been accepted by Chief Standing Counsel and on behalf of respondent no.3, it has been accepted by Sri Diwakar Singh.

Earlier, by order dated 02.05.2017, Sub Divisional Officer was directed to submit written instruction in the matter, particularly, whether zamindari of land in dispute has been abolished or not? The written instruction has been filed, in which it has been stated that as computerized khatauni is being made for the area where disputed land is situated, as such, zamindari has been abolished. Only on the basis of computerized khatauni, presumption relating to abolition of zamindari is raised, which is not sufficient.

Let a counter affidavit be filed annexing therein the papers relating that zamindari was abolished under the provision of U.P.Z.A. & L.R. Act, 1950 or it was abolished under the provision of U.P. Urban Areas Zamindari Abolition and Land Reforms Act, 1956 and annexing relevant notification within one month from today.

Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

Till the next date of listing,  interim order dated 02.05.2017 as well as recovery of fine imposed upon the petitioner shall remain stayed.

Order Date :- 10.7.2017

Deepak