JASVEER Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Some land was allotted to the petitioners, who are 14 in number, by Gaon Sabha/Land Management Committee (different parcels of land to each petitioner). Proceedings for cancellation of the allotment were initiated and both the Courts below cancelled the allotment hence this writ petition.

(3.) One set of allotment was made for agricultural purposes and another set for residential purposes. Both the cancellation orders were challenged. However, the impugned judgments in both the writ petitions were mixed up. Thereafter, correct judgments were filed in both the writ petitions. The other writ petition has already been disposed of by me. The prayer clause has correctly been drafted in this writ petition and through the same, order passed by A.D.M. Finance and revenue on 16.6.1999 in case No. 4 of 1997-98 and order of Revisional Court/Additional Commissioner Meerut,' Division Meerut -passed on 17.8.2000 in revision No. 135 of 1998-99 have been challenged. However, Annexure Nos. 1 and 2 to the writ petition are copies of orders passed in case No. 2 of 1997-98 and revision No. 136 of 1998-99. Orders passed in these cases related to allotment for housing sites. Copies of orders passed in case No. 4 by A.D.M. and revision No. 135 by Revisional Court challenged through this writ petition have been separately supplied.