RAM DULARE Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned standing counsel.

(2.) This writ petition has been filed against the order dated 17.3.2001 passed by the Additional Collector in Case No. 2/5/26/26/32 under Section 122 C (6) of the U.P.Z.A. and L.R. Act. by means of which the allotment of the land tn question had been cancelled which was made in favour of the petitioners and the allotted land of the petitioners is on road side. It appears to be commercial one, while the allotment was made for the purpose of the construction of residence as the petitioners are poor persons. The petitioner Nos. 1 and 2 belong to Scheduled Castes and petitioner Nos. 3 and 4 belong to Other Backward Class. They are poor and needy persons.

(3.) Considering the facts and circumstances of the case, if once allotment was made in favour of the petitioners and thereafter it was cancelled, then it is the duty of the Land Management Committee as well as the S.D.O./Assistant Collector to provide an alternative land to the petitioners.