K.K. VERMA Vs. STATE AND ORS.

JUDGEMENT

(1.) IN the earlier round of litigation in Letter Patent Appeal (LPA) No. 66/1987 titled "Man Singh verses State and Ors.", a Division Bench of this Court framed questions and matter was send to Revenue Secretary for returning findings thereon with further direction to afford personal hearing to the parties. The Revenue Secretary vide his report dated 30th September, 2002 answered the questions framed by the Hon'ble Division Bench.

(2.) THE appellant feeling aggrieved of these findings recorded against him has challenged the same before the Minister concerned.

(3.) LEARNED Writ Court in terms of the impugned judgment provided that respondent No. 1 shall accord consideration to the questions framed in Paragraph 29 of the said judgment and in the backdrop of findings recorded by the Revenue Secretary and pass appropriate orders, however, after issuing notice to both the parties and after affording an opportunity of hearing to them. The Learned Writ Court has further provided in the judgment that it would be open for the Government to recall the impugned order of allotment dated 21st July 1982 in case appellant is not found eligible under the relevant rules or allotment is not found justified.