Prakash Krishna, J. - (1.) The present writ petition arises out of proceedings under Section 122-B of U.P.Z.A. & L.R. Act in respect of khasra no. 73 M area 8.00 acres. The proceedings were initiated on the ground that the said plot after conclusion of the consolidation operation in the village is recorded as pasture land in the revenue record. The proceeding was contested by the father of the petitioners and after his death by the petitioners, on the ground that they are in occupation of the said plot of land since before the abolition of Zamindari. Reliance was placed upon a judgement of S.D.M. in suit no. 4 filed under Section 229-B of U.P.Z.A. & L,R. Act against Gaon Sabha wherein the S.D.M. has declared by its order dated 12-7-1988 that the present petitioners are the bhumidhars.
(2.) The Tehsildar/Assistant Collector Ist Class by the order dated 22-4-1994 dropped the proceeding. The matter was carried in revision, being revision no. 234/93-94 before the Additional Collector (Administration) Mathura . The revising authority by the impugned order dated 31-3-1995 has allowed the revision with certain directions and imposed a sum of Rs. 1,200/- as damages. Challenging it, the present writ petition has been filed.
(3.) Heard Sri S.C. Verma, learned counsel for the petitioners and Sri Ramesh Chandra, learned Standing Counsel for the contesting respondents. None is present on behalf of Gaon Sabha nor any counter affidavit on its behalf is on the record, although Sri S.C. Verma, Advocate in all his fairness informed the Court that he has been served with a copy of the counter affidavit but he does not propose to file any rejoinder affidavit.;