BEER SINGH Vs. BOARD OF REVENUE ALLAHABAD

JUDGEMENT

(1.) In the present case, a piece of land was being part of two resolutions for allotment of Patta under the provisions of U.P. Zamindari Abolition and Land Reforms Act, 1950, which has created a controversy and matter is reached upto this Court.

(2.) First resolution was adopted on 11/9/1972 and number of beneficiaries were 58. It was challenged before Additional Collector, however, rejected by order dtd. 10/9/1973. Surprisingly, despite this writ petition is pending for last more than three decades, copy of same was not placed on record.

(3.) Said order was challenged before Commissioner and a reference dtd. 10/6/1974 was prepared, however, copy of same is also not on record. Said reference was accepted by Board of Revenue vide order dtd. 29/4/1977 and revision was dismissed. Copy of order was placed on record by way of filing a supplementary affidavit and for reference the same is reproduced hereinafter: