MAHESH CHANDRA S/O HARISH CHANDRA AND SURESH CHANDRA S/O HARISH CHANDRA Vs. BOARD OF REVENUE; RATAN LAL BALI S/O DIWAN AND LAND MANAGEMENT COMMITTEE THROUGH CHAIRMAN

JUDGEMENT

(1.) Heard Sri V.N. Agarwal, counsel for the petitioners and Sri Ramji Srivastava counsel for the respondents.

(2.) By the present writ petition, the petitioners have prayed for a writ of certiorari quashing the order-dated 11.6.1990, passed by the respondent No. 1.

(3.) According to the petitioners plot No. 168 area 1.03 acre situated in village Phasiapur, Tehsil Kashipur was allotted to them in the year 1953 by the Land Management Committee. The patta was executed in favour of the petitioners on 17.6.1953. Respondent No. 2 got his name mutated over the said property in the municipal records vide order dated 30.12.1978. When the petitioners brought this fact in the notice of Municipal Board, the entry in favour of the respondent No. 2 was struck down by the order of S. D. M. who was Officer Incharge of the Municipal Board.