JAI BAJRANG COOPERATIVE HOUSING SOCIETY LTD. AND ANOTHER Vs. BOARD OF REVENUE, U.P. AT ALLAHABAD AND OTHERS

JUDGEMENT

(1.) Heard Shri S.K. Purwar, learned counsel for the petitioners, Shri Anuruddh Chaturvedi for the respondents 4 to 9, Shri J.N. Maurya for the Agra Development Authority and learned Standing Counsel for the State-respondents. Notice on behalf of Gram Panchayat Mohammadpur, has been accepted by Shri Ashish Kumar Srivastava.

(2.) The instant writ petition arises out of an application under Sec. 161 of the U.P. Zamindari Abolition and Land Reforms Act for exchange and is directed against the order dated 28.01.2016 passed by the Board of Revenue in Revision No. 98 of 1997-98. This revision was filed by respondent no. 4.

(3.) The proceedings were initiated on a joint application dated 06.04.1993 filed by the petitioner and the Agra Development Authority for exchange of plot no. 276 area 5 bigha and odd with plot no. 215 area 6-10-11 bigha situated in Village Mohammadpur, Agra. The application aforesaid was allowed by order dated 212.199