PRABHAWATI DEVI Vs. ADDL. COMMISSIONER (ADMIN.)

JUDGEMENT

(1.) This writ petition has been filed praying for a writ in the nature of certiorari for quashing the impugned order dated 19.10.2006 passed by the Additional Commissioner (Administration) Vindhyachal Division, Mirzapur rejecting the application of the petitioner for recall of order and the order dated 28.2.2005 passed by the Sub Divisional Magistrate, Sadar Mirzapur.

(2.) A further prayer has been made for issuance of a writ in the nature of mandamus commanding the respondent no. 2 - the Sub Divisional Magistrate, Sadar Mirzapurr to hear the restoration application filed by the petitioner and decide the same on merits afresh.

(3.) The facts relevant for the controversy involved in this writ petition are to the effect that there were two plots of land. Plot no. 211 in village Tonga and Plot No. 123 in village Putriha. An application was moved by respondent no. 6 and 7 on 10.8.1984 before the Assistant Collector, Ist Class, Mirzapur praying that the Land Management Committee of village Putriha had allowed exchange of Plot No. 123 ad-measuing 1 Biswa 15 Dhoors with a part of Plot No.211 area 1 Biswa 15 Dhoors.