KRISHNA KOCHAR Vs. BOARD OF REVENUE U P

JUDGEMENT

(1.) HEARD Sri Alok Singh, Sr. Advocate, assisted by Sri D.Barhwal, Advocate counsel for the petitioner, Standing counsel for Respondent no. 1 to 4 and Sri B.D.Upadhyay for respondent No. 5.

(2.) BY the present writ petition, the petitioners have prayed for a writ of certiorari quashing the orders dated 7.8.1996, 31.10.1985 and 2.3.1982 passed by the respondents no. 1,2 and 3 respectively.

(3.) BRIEFLY stated according to the case of the petitioners they purchased plots no. 23,24,25,31,32/1, 32/2,37, 40 and 47 through registered sale deed dated 11.9.1967 from Sri Ram. On 10.5.1968 proceedings under Section 115 -C of the U.P.Z.A. & L.R. Act were initiated and dropped in regard to khasra Nos. 31 and 32/2 vide order dated 30.9.1970 by the assistant Collector. On the report of Tehsildar present proceedings were initiated before the Assistant Collector, Dehradun under section 39 of the Land Revenue Act, with regard to Khasra no. 23,24,25,31,32/1,32/2,37,40,46 and 47 recorded in 1359 F. of village Zakhan. The case was numbered as 11/81 -82.