MULAYAM SINGH Vs. ADDITIONAL COMMISSIONER KANPUR

JUDGEMENT

(1.) HEARD Sri P.K. Dixit learned counsel for the petitioners, Sri Brij Kumar Yadav for the Gaon Sabha, respondent no.3 and learned Standing Counsel for the State respondents.

(2.) BY means of this writ petition the petitioners have sought quashing of the order dated 16.10.2014 passed by the respondent no. 1 whereby their revision has been dismissed. This revision was directed against the order dated 31.12.2013 passed by the respondent no. 2 whereby the names of the petitioner were ordered to be expunged in proceedings under Rule 176 -A (2) of the Rule framed under the U.P.Z.A. and L.R. Act.

(3.) THE dispute in the writ petition relates to Plot nos. 630 area 0.1660 and 334 Kha area 0.0440 of Village Sarai Ekdil, Pargana and District Etawah which are admittedly a pond on the spot and the petitioners were recorded thereon under Class III namely an Asamis.