GAON SABHA Vs. JAI PAL SINGH

JUDGEMENT

(1.) THIS is Revision against the order dated 30-12-2000 passed by the Additional Collector rejecting the application on behalf of the Gaon Sabha for cancellation of allotment under Rules 115-P of the U.P.Z.A. and L.R. Rules.

(2.) AN application had been moved before the SDO on 9-11-1983 by the Gram Pradhan against the allotment of a plot by his predecessor on the ground that it was a public utility land. An inquiry was held on the matter and it was recommended that the auction be rescinded. The file was forwarded to the competent authority, the Collector for suo motu action. The Collector directed the Addl. Collection to take action. The Addl. Collector examined the case and finally rejected the application. In a revision against this order, Addl. Commissioner recommended a fresh examination and the Board accepted the recommedcetion. The Addl. Collector under took an examination afresh and yet again rejected the application.

(3.) WITH regard to the second issue indicated by the Additional Commissioner, the Addl. Collector has examined the reports of Naib Tahsildar and the SDO and concluded that 'Holi fire' does not takes place on the disputed land. It is also evident from the documents that the disputed land is a part of 'Abadi Khasara' 10.