RAJVEER Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri S.P. Sharma, learned Counsel for the petitioner and the learned standing Counsel for the respondents. This writ petition has been filed for issuing a writ of certiorari quashing the order dated 20.5.2013 passed by the Additional Commissioner (Administration) Meerut in Revision No. 77/2011 -12 (Horam and others v. State and others) and the order dated 9.5.2011 passed by the Sub Divisional Officer, Shikarpur, Bulandshahar on the application of the petitioner pursuant to the direction given by this Court on 7.3.2011 in Writ Petition No. 12705 of 2011 (Nirmala Devi v. State of U.P. and others). Further prayer has been made for issuing a writ of mandamus directing the respondents to approve the resolution dated 24.6.2010 passed by the Gram Panchayat, Lohera, Shikarpur, district Bulandshahar.

(2.) ON 21.5.2014, learned standing Counsel was directed to seek instruction. Pursuant thereto learned standing Counsel has sought instruction.

(3.) LEARNED Standing Counsel on the basis of the instructions received states that against the approval dated 26.2.2000 a revision was filed before the Board of Revenue and the said revision is still pending. In case the present proposal is approved and in future the revision filed before the Board of Revenue is allowed there would be no land for implementing the order passed by the Board of Revenue. The Sub Divisional Officer vide order dated 9.5.2011 has rejected the proposal on the ground that the revision is pending before the Board of Revenue. The petitioner filed a revision that has been dismissed holding it to be not maintainable.