KALA Vs. COLLECTOR

JUDGEMENT

(1.) BY the present writ petition, the Petitioner has prayed for a writ of certiorari quashing the order dated 23 -8 -1992 and order dated 30 -3 -1993 passed by the Respondents No. 2 and 1 respectively.

(2.) THE writ petition was filed before the Allahabad High Court and thereafter it was transferred to this Court. On 27 -7 -2004 notices were issued to the Petitioner as well as to the private Respondent. The service report shows that the Petitioner and opposite party No. 3 was served by affixation. Again on 5 -10 -2004 notice was issued to both the parties and notices were served personally on the Petitioner. In pursuance of the notice issued by this Court, a letter dated 27 -10 -2004 was received from the Petitioner. He has contended that he is a poor person and is unable to engage a counsel and as such requested that the case may be decided on the basis of the pleadings of the parties.

(3.) RESPONDENTS have filed counter affidavit. In paragraph 4 of the counter affidavit it has been stated that during the consolidation proceedings the land in question has been recorded as Jauhar in revenue records and as such it is a Gaon Sabha property.