SHYAM KALA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Praveen Tripathi, learned counsel for the petitioners as well as learned Stand-ing counsel on behalf of respondent Nos. 1 and 2.

(2.) In view of the proposed order notice to private respondents is dispensed with.

(3.) It has been submitted by learned counsel for the petitioners that allotment of housing land was made in favour of the private respondents wherein a proposal of the Land Management Committee dtd. 15/5/2005 was approved by the District Magistrate on 18/7/2005 of the lands situated at gata No. 1089 min. at Village Keshav Nagar Gran Purvi, Pargana Buddh Pyare Tehsil Manak Nagar, District Gonda.