SUKHRAM Vs. BOARD OF REVENUE
LAWS(ALL)-2021-1-225
HIGH COURT OF ALLAHABAD
Decided on January 21,2021

SUKHRAM Appellant
VERSUS
BOARD OF REVENUE Respondents

JUDGEMENT

SIDDHARTHA VARMA,J. - (1.)Supplementary affidavit filed today be kept on record.
(2.)The petitioner had filed a suit under Sec. 229B of the U.P. Zamindari Abolition and Land Reforms Act, 1950, on 24/12/2013. Thereafter, some report etc. were taken and ultimately the Suit came up for hearing and was dismissed by the Sub Divisional Officer on 18/6/2018. Dismissal was essentially on the ground that the Suit was not maintainable under Sec. 229B of the U.P.Z.A.& L.R. Act, after the commencement of the U.P. Revenue Code, 2006. Thereafter, the First Appellate Court and the Second Appellate Court also dismissed the Appeals saying that the suit was not maintainable under Sec. 229B of the U.P.Z.A.& L.R. Act after the commencement of the U.P. Revenue Code, 2006. Certain observations on merit were also made.
(3.)The contention of the learned counsel for the petitioner is that when the Suit itself was filed on 24/12/2013, the provisions of the U.P.Z.A.& L.R. Act were applicable and, therefore, there was nothing wrong in mentioning that the Suit was filed under Sec. 229B of the U.P.Z.A.& L.R. Act.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.