GANGADIN Vs. BHAGAUTI

JUDGEMENT

(1.) The facts are : On 11-5-1984 an application by Bhagauti to cancel the allotment of agricultural lease favouring Gangadin and five others. The case put forth is that allotment of land by Land Management Committee is irregular on various counts. The relief to cancel the lease is prayed for.

(2.) On 23-1-1990 a motion by applicant Bhagauti to add names of six more allottees. Against this an objection by Gangadin on 30-11-1990. The next objection by Ram Jiawans on 24-1-1991. Allottees Lala and others protest in an objection on 30-9-1991. An objection by Beni Madho on 14-11-1991. Still more an objection on identical grounds by Mahadeo on 26-8-1992. The contention is that various elements of allotment have co-hered to make leases valid and regular. On 28-5-1990 an inquiry report by Naib Tahsildar. The contents are objected to by various allottees through a protest motion on 16-2-1993. On 14-2-1990 Additional Collector Sri R. N. Singh has cancelled the allotment of five allotees; Gangadin, Ram Jiawan, Mewa Lal, Hari Lal and Amarnath.

(3.) On 18-5-1995 an order separately cancelling the allotment of Lala and others.