DEEN BANDHU Vs. ADDL. COMMISSIONER J FAIZABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State- respondent.

(2.) By means of the present writ petition, the petitioner has prayed for the following reliefs :-

(3.) Brief facts of the case are that the prescribed authority declared 21/7/33 acres of land as surplus vide order dtd. 27/2/1986. Against the said order, an appeal was filed, wherein stay was granted vide order dtd. 19/5/1986. Thereafter, the appeal was allowed and the prescribed authority was directed to decide the issue afresh vide order dtd. 7/12/1991.