BRIJESHWAR SINGH Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent nos. 1 and 2 and Sri Jay Prakash Singh, learned counsel for respondent no. 4. No one has appeared for Gaon Sabha.

(2.) This writ petition has been filed assailing the order dtd. 24/2/2021 passed by respondent no. 1 and order dtd. 18/12/2010 passed by respondent no. 2.

(3.) Petitioners who are four in number were allotted a plot of land being agricultural labourer after the resolution was passed by the Land Management Committee on 25/11/1990. The said resolution was approved by the Sub Divisional Officer on 23/1/1991. Names of petitioners were mutated in the revenue records on 7/8/2004 and the name of Gaon Sabha was expunged.