SURESH Vs. ADDL. COMMISSIONER (ADMINISTRATION) AND ORS.

JUDGEMENT

(1.) Heard Shri V.C. Srivastava, learned counsel for the petitioner and learning Standing Counsel for the State-respondents.

(2.) This writ petition seeks a writ of certiorari, quashing the order dated 24.09.2012 passed by Collector, Muzaffar Nagar and the order dated 30.10.2013, passed by Additional Commissioner.

(3.) The facts of the case briefly stated are that one Manga, who belonged to the Scheduled Caste obtained a lease of plot no. 267/624 area 0.205 hectare from the Gaon Sabha. Manga executed a sale-deed in favour of one Usmaan son of Unis on 26.07.1995.