SAVITRI DEVI Vs. COMMISSIONER, KANPUR DIVISION AND ORS.

JUDGEMENT

(1.) Heard Shri Raghuvansh Misra for the petitioner, learned Standing Counsel for the State-respondents, Shri S.F.A. Naqvi for the respondent no. 5 and 6 and Shri H.N. Singh, learned Senior Advocate for respondent no. 4.

(2.) The instant writ petition has been filed seeking a writ of certiorari for quashing the orders dated 17.12.2018 passed by the Commissioner, respondent no. 1 and the order dated 16.01.2019 passed by the Sub Divisional Magistrate, Sadar, Kanpur.

(3.) The dispute in the writ petition pertains to plot no. 1059 area 1096.92 Sq. Meter situated in Village Mauja Chanderi, Pargana and District Kanpur Nagar, which is stated to have been allotted Municipal No. 18D(4) Pokharpur, Lal Bungalow, Kanpur Nagar.