PRADEEP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for quashing the impugned order dated 27.1.2004 Annexure-20 to the writ petition by which the representation of the petitioner has been rejected,

(2.) The petitioner No. 1 claims to be the owner of plot No. 12 of Khata No. 92 while petitioner Nos. 2 to 5 claim to be the owner of plot No. 12 of Khata No. 93.

(3.) It is alleged in paragraph 4 of the petition that petitioner No. 1 had applied and had got registered his plot as a Nursery over the land belonging to him. True copy of the certificate dated 7.12.2000 which is valid from 1.1.2002 to 31.12.2003, is Annexure-1 to the writ petition. Similarly the petitioner Nos. 2 to 5 have been granted certificate by the District Garden Officer, Gautam Budh Nagar valid from 1.1.2001 till 31.12.2003 vide Annexure-2 to the writ petition. It is alleged that the petitioners have set up a Nursery in the land in question.