ASAD AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition, the petitioner prays for a writ of certiorari for quashing the order dated 3.2.1993 Annexure-11 to the writ petition.

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

(3.) It has been alleged in para 1 of the writ petition that the Land Management Committee of the village concerned passed a resolution after prior approval of the Sub-Divisional Officer dated 2.8.1991, allotting certain plots to the petitioners. The certificates have been given by the Chairman of the Land Management Committee to this effect, copies of which are Annexures-1 to 10 to the writ petition. It is alleged in para 3 of the writ petition that the petitioners have been cultivating the land since 1991. Subsequently, the petitioners came to know that the allotment had been cancelled on 3.2.1993 vide Annexure-11 to the writ petition. It is alleged in para 11 of the writ petition that the petitioners were not given opportunity of hearing. In para 12, it 4 is stated that the Sub-Divisional Officer has no power to cancel the lease granted in favour of the petitioners.