HARIRAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Pramod Jain, learned counsel for the petitioner, Sri Kaushalendra Nath Singh, learned counsel for respondent no.2 and the learned Standing Counsel appearing on behalf of respondent no.1.

(2.) By means of the present writ petition, the petitioner seeks to challenge the order dated 04.10.2018 passed by respondent no.2/Chief Executive Officer, Noida, Gautam Budh Nagar in terms of which his claim for allotment of 5% abadi land has been rejected for the reason that in the earlier writ petition, Writ C No.49133 of 2011 (Bhanwar Singh and Ors. vs. State of U.P. and Ors.), in which the petitioner was a party, the plots in question i.e. khasra nos.403 and 470 were not mentioned although the said khasra numbers did find mention in Form ll, containing particulars of distribution of the compensation amount, which has been annexed along with the writ petition.

(3.) The counsel for the petitioner submits that he was a party to the earlier writ petition, Writ C No.49133 of 2011 and the challenge raised by him was in respect of the two plots in question i.e. khasra nos.403 and 470.