HARI CHAND Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri Anubhav Sinha and Sri Ayub Khan, learned counsels for the petitioners, Sri Somesh Khare along with Sri S. K. Kumar and Sri Prem Chand Saroj, learned counsel for the contesting respondents, learned Standing Counsel representing the State Respondents and Sri Bhola Nath Yadav, learned counsel for the Respondent No. 3, the Land Management Committee concerned.

(2.) The writ petition has been filed questioning the orders dtd. 3/11/2000 and 8/5/2003 (Annexure Nos. 3 and 5) to the writ petition respectively passed by the Board of Revenue, U. P. at Allahabad in Revision No. 64(2) of 1997-98 under Sec. 333 of the UPZA & LR Act whereby and whereunder allowing the Revision vide order dtd. 3/11/2000 and rejecting the recall application registered as Case No. 49 of 2001-02 as not maintainable vide order dtd. 8/5/2003.

(3.) The dispute relates to the allotment of land by the Land Management Committee of Village Gulawati, Pargana Dankaur, District Bulandshahar, now Gautam Buddh Nagar, Respondent No. 3 in favour of 164 persons of the Village vide allotment order dtd. 15/12/1989. The allotment is stated to have been approved by the Sub Divisional Officer, Sadar, Gautam Buddh Nagar, Respondent No. 2 on 10/5/1990.