MUDASSIR Vs. COMMISSIONER, SAHARANPUR

JUDGEMENT

(1.) Heard Shri V. Singh, learned counsel for the petitioners and counsel appearing for the caveator-respondent no. 5, Shri Rajesh Yadav for the Gaon Sabha and learned Standing Counsel for the State-respondents.

(2.) By means of this writ petition, the petitioner has challenged the order dated 10.01.2013 passed by the respondent no. 2 granting a declaration under Section 143 of the U.P. Zamindari Abolition and Land Reforms Act regarding plot no. 22 (old) new no. 45/1 area 0.471 hectares on an application filed by the respondent no. 5; the order dated 26.04.2018 rejecting a recall application filed by the petitioner for recall of the order dated 10.01.2013 and the order dated 16.05.2019, whereby the revision filed against the orders dated 10.01.2013 and 26.04.2018 have been dismissed by a common order.

(3.) The land in question namely old plot no. 22 situated in Village Ahmadpur Brahman, Pargana Sarsawan, Tehsil Nakud, District Saharanpur is stated to be the joint holding of the petitioners and respondent no. 5. The share of respondent no. 5 being 1/8.