JAGWATI GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner Smt. Jagwati Devi is resident of House No. R-1/13, Raj Nagar, District Ghaziabad. She is aggrieved by the order dated 12.3.2010 of Commissioner, Meerut Division, Meerut deciding her appeal and observing that the petitioner is not entitled to any relief at the level of appellate authority.

(2.) The facts giving rise to the present dispute though, appears to be quite simple, but would show the blatant defiance of statutory provisions by statutory authorities who are responsible to implement rule of law. This case also demonstrates plight of individual citizen in combating such defiance on the part of public bodies and authorities despite all his might and spirited endeavour.

(3.) The plot on which the petitioner has her residential accommodation initially belong to one Smt. Chandrawati Rathi who was allotted the said plot by the erstwhile Improvement Trust, Ghaziabad (hereinafter referred to as the 'I. T. ') vide lease deed dated 10.05.1966. Area of the plot was 793.33 sq. yards as per description in the lease deed (copy whereof is Annexure-2 to the writ petition). The boundaries mentioned are as under:-