DOST MOHD & OTHERS Vs. SHARIFA & OHTERS

JUDGEMENT

(1.) Heard Sri Md. Muzzammil.I.Qureshi, learned counsel for the petitioners and Sri Santosh Kumar Srivastava, learned counsel for the respondent nos. 1 to 5.

(2.) This writ petition has been filed for quashing the impugned order dated 11.1993 and 17.2006 passed by the Board of Revenue, U.P. At Allahabad, whereby revision filed the respondent no. 2, was allowed and subsequently, the review application filed by the petitioners was rejected.

(3.) Briefly stated, the facts of this case, are that the petitioners were allotted Plot Nos. 134, 135,136,137, 138 and 139 situated in village Nevada, Tehsil & District Baghpat on 22.11.1975 by the Gaon Sabha, after obtaining approval from the Sub-Divisional Officer of the concerned division. Subsequently, respondent nos. 1 to 5 filed an application for cancellation of allotment made in favour of the petitioners under Section 198 (4) of the U.P. Z.A. & L.R. Act (hereinafter referred to as the 'Act'). The said application was rejected by the Additional Collector vide order dated 21978 on the ground that Land Management Committee was not a party. Against that order, revision was filed by the contesting respondents which too was dismissed on 29.11.1979.