JUDGEMENT
-
(1.) The writ petitioners are claiming to be the members of Nagla Islampur village Kosi Dehat, Tehsil Chata district Mathura. According to the petitioners they want to protect the residents and the agriculturists of the nearby area of their public utility land, i.e., public way, graveyard, brick kiln, pond, school and occupied abadi.
(2.) The State, Land Management Committee and the private respondents are present before us.
(3.) The petitioners have also said that the allotment are being made upon being influenced by the representative of a particular political party.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.