NIRMALA DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Vishal Khandelwal, learned counsel for the petitioner; Sri Awadesh Kumar Patel, learned Standing Counsel appearing on behalf of the State-respondent Nos. 1 to 3, Shri A.C. Srivastava, learned counsel for the Land Management Committee (respondent No. 4) and Sri Satish Kumar Pandey, learned counsel for the respondent No. 5.

(2.) The present writ petition has been filed seeking a writ in the nature of certiorari quashing the impugned order dtd. 29/5/2023 passed by the Additional Commissioner (Judicial), Agra Division, Agra (respondent No. 2) dismissing the Revision having Case No. 02238 of 2018 as well as the order dtd. 14/9/2018 passed by the District Magistrate/Collector, Mainpuri (respondent No. 3), by means of which the Collector (respondent No. 3), took the decision to suo moto proceed for cancellation of the allotment and lease in Case No. 1858 of 2018.

(3.) With the consent of the learned counsel for the parties, this Court proceeds to decide the present Writ Petition at the admission stage itself.