STATE OF U.P. Vs. ANWAR ALAM

JUDGEMENT

(1.) Heard Sri Arya Shresth Tiwari, learned Additional CSC for the petitioner - State and Sri Mohd. Arif Khan, learned Senior Counsel assisted by Sri Mohd. Aslam Khan, learned counsel for respondent Nos.1 to 3 and Sri Ratnesh Chandra, learned counsel for the intervenor.

(2.) The present writ petition has been filed for quashing the order dtd. 14/10/1999 passed by respondent No.6 contained as Annexure No.1 to this writ petition and to restore the order dtd. 31/10/1994 passed by the Prescribed Authority contained as Annexure No.5 to this writ petition.

(3.) The writ petition is directed against the order dtd. 14/10/99 passed by opp. party no.6 in appeal No.57; Pateshwar Verma & others-Versus - State of U.P and others, including No.508/5-350 hectares (13- 173 acres) irrigated land from the surplus land declared by the prescribed authority vide order dtd. 27/3/1999. Certified Copy of the order dtd. 14/10/99 passed by opp. party no.6, is annexed as Annexure No.1 and the true copy of the order dtd. 27/3/1999 passed by Prescribed Authority is annexed as Annexure No.2 to the writ petition, respectively.