GULAB SINGH Vs. COLLECTOR OF FARRUKHABAD

JUDGEMENT

(1.) The3e are two writ applications arising out of proceedings taken under Section 3. U. P. Land Utilization Act, 1948 (Act 5 of 1948). Writ No. 7959 of 1951 is by certain alleged tenants of the land in question. Writ No. 7951 of 1951 is by the erstwhile landlord of the village in which the land in question was situate.

(2.) It is to be conceded that in view of the U. P. Zamindari Abolition and Land Reforms Act and the vesting order thereunder the applicant, the ex-landlord has no locus stand to prosecute this application. Writ Application No. 7951 of 1951 will, therefore, have to be dismissed.

(3.) Since these two writ applications were connected they are being dealt with together in order that the facts in the affidavits in support either of one application or the other may be used in disposing of the Writ Application No. 7959 of 1951, if necessary.