DAYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vimal Kishore Verma, learned counsel for the petitioner, Sri S.P. Maurya, learned Standing Counsel for the State-respondent and Sri Dilip Pandey, learned counsel for respondent No.5.

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

(3.) Factual matrix of the case is that the petitioner is a landless person belonging to backward caste and residing in Village Medhia, Mohammadpur Kadeem, where the disputed land situates. The allotmen of disputed land Gata No.183/ 0.266 hectare has been made in the aforesaid village after passing the resolution by respondent No.5 and approval was also made by Sub Divisional Officer, Mahmoodabad on 24/7/1989 in favour of petitioner and 24 other persons.