RAMJI Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India wherein the petitioners have prayed for the issuance of a writ of mandamus restraining the respondents from dispossessing or interfering with the peaceful possession of petitioners from their surplus declared land in question, situated in village Lawayan, Pargana Arail, Tehsil Karchhana, District Allahabad and in furtherance directing the respondents not to make any interference in the peaceful possession of the petitioners over the land/plots on area 67138.12 square meter situated at aforementioned place.

(2.) Factual matrix giving rise to the instant writ petition is delineated below:

(3.) Learned counsel appearing on behalf of the petitioners has made the following submissions: