BHURANGI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vineet Kumar Singh, learned Counsel for the petitioners and Mr. Abhishek Shukla, learned Counsel appearing on behalf of respondent Nos. 1 to 5. No one appears on behalf of respondent No. 6. Mr. Ramendra Kumar Yadav, Advocate holding brief of Mr. Rishabh Srivastava, learned Counsel for respondent No. 7, is present.

(2.) This writ petition has been instituted, praying that a writ of mandamus be issued, commanding the respondents to restore the petitioners' possession in Plot No. 53, admeasuring 100 square yards each, being two plots of the same size situate at Village Alinagar Kenjra, Tehsil Sadar, District Firozabad, of which they are the lawful allottees vide an awasiya patta dtd. 4/2/1976 granted in favour of the petitioners' predecessors-in-interest.

(3.) It is common ground between parties that the first petitioner's father, Ramji Lal and the second petitioner's father, Keshav Dayal, were both granted an awasiya patta each by the Land Management Committee, Gram Panchayat Alinagar Kenjra, District Firozabad on 4/2/1976, both residential plots being located in Plot No. 53. Each plot measured 100 square yards. A photostat copy each of the two awasiya patta in Z.A. Form 49-D drawn up in accordance with Rule 115L of the Uttar Pradesh Zamindari Abolition and Land Reform Rules, 1952['the Rules of 1952' for short] are annexed as part of Annexure-1 to the writ petition.