BAHADUR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri H.N. Singh, learned Senior Advocate for the petitioners and Shri Amit Kumar, learned counsel for respondent no. 5.

(2.) The instant writ petition arises out of proceedings under Rule 115P instituted by the petitioners for cancellation of an allotment made by the Gaon Sabha in favour of the respondent no. 5 for the purposes of a cottage industry.

(3.) The resolution of the Gaon Sabha in this regard was approved by the S.D.M. on 23.05.1989.