SAMAR JAHAN Vs. ADDL. COMMISSIONER (ADMIN.) AND ORS.

JUDGEMENT

(1.) Heard Sri T.A.Khan, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Sri Ram Raj along with Sri Shujauddin, learned counsel for the respondent nos. 3, 4 and 5 and Sri A.K.Srivastava, learned counsel for the Gaon Sabha.

(2.) By means of the present writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 13.9.2013 passed by the Sub Divisional Officer, Amroha on the restoration application filed in Suit No. 153 of 2009 (Smt. Samar Jahan vs. Shamshad Ahmad Khan and others) under section 176 of the U.P. Zamindari Abilition and Land Reforms Act, 1950 (hereinafter referred to as the Act) as well as the order dated 10.2.2015 passed by the Additional Commissioner (Administration) Moradabad Division, Moradabad in Revision No. 39 of 2013-14 ( Smt. Samar Jahan vs. Avez Naseem and others).

(3.) Vide order dated 13.9.2013 the restoration application filed by respondent nos. 3,4, and 5 was allowed and the preliminary decree dated 24.6.2009 as well as final decree dated 10.8.2009 were set aside whereas vide order dated 10.2.2015 the revision filed by the petitioner against order dated 13.9.2013 has been dismissed.