JASWANT Vs. GAON SABHA

JUDGEMENT

(1.) This is a reference made by Additional Commissioner, Meerut Division, Meerut dated 20-7-1974 through which he has recommended that the revision be allowed and the order dated 27-9-73 passed by the S.D.O. Baghpat be set aside on the ground that the S.D.O. had no authority to cancel the allotment on that date.

(2.) Heard the learned counsel for both the parties. Perused the record.

(3.) It transpires that some pattas for construction of houses were made in favour of the revisionist by the Land Management Committee by its resolution dated 25-11-1972. Subsequently the villagers raised an objection before the S.D.O. alleging that no proper procedure had been applied for making the allotment. The S.D.O. obtained the report of the Tahsildar who submitted that no approval from the S.D.O had yet been obtained by the Land Management Committee about the resolution and that there were some irregularities, hence the resolution should not be accepted. In view of such report the learned S.D.O. by his order dated 27-9-1973 disapproved the resolution dated 25-11-1972 and ordered that fresh allotment according to rules be made.