CHIDDU Vs. STATE OF U.P.

JUDGEMENT

(1.) In these three connected writ petitions, I have heard Shri Abhitab Kumar Tiwari for the petitioner in two of them and Shri V.K. Singh for the petitioner in writ petition no. 34392 of 2008. I have also heard learned Standing Counsel for the State respondents in all the three writ petitions.

(2.) The first writ petition namely writ petition no. 34392 of 2008 has been filed by Chiddu and 37 others seeking a writ of certiorari for quashing a letter dated 29.02008 written by the District Magistrate to the S.D.M. Sardhana, Meerut calling for a report within three days, about the consolidation staff, for taking proper disciplinary action against them. A further direction has been issued for expunging the name of 30 allottees, recorded over land on the basis of allotments, which have been found to be, farzi.

(3.) A mandamus has also been sought for restraining the respondents from interfering in the possession of the petitioners and further for restraining the respondents from allotting the land in the possession of the petitioners.