AKBAR Vs. ADD. COMMISSIONER JUDICIAL

JUDGEMENT

(1.) Heard Sri Farooq Ahmad, learned counsel for the petitioners, learned Standing Counsel for the State-respondent and Sri Anand Dubey, learned counsel for the private respondents.

(2.) By means of present writ petition, the petitioner is challenging the order dtd. 28/10/2002 passed by respondent No.1 contained as Annexure-1 to the writ petition.

(3.) Factual matrix of the case is that the land management committee of Gaon Sabha Daulatyarpur passed a resolution for allotting land of gaon sabha to landless persons including the petitioners on 11/6/1989. The Sub Divisional Officer (SDO), Bilgram, District Hardoi approved the resolution on 11/6/1989 of the land management committee of the gaon sabha.