- (1.)Heard Sri Manish Kumar Nigam, learned counsel for the review-applicant as well as Sri Rajesh Pandey holding brief of Sri Prabhu Narayan for the respondents.
(2.)The applicant's have preferred a review application seeking review of the judgement and order passed by this Court on 21/01/1998 thereby dismissing the writ petition filed by the applicant . By means of writ petition number Writ 'B' 28412 of 1995 the applicants had unsuccessfully assailed the order dtd. 22/06/1995 passed by the board of revenue whereby the revision preferred by the applicant was dismissed and the order of cancellation of allotments of plots in favour of 26 allottees including the petitioners was upheld on the ground that the allotment was made in violation of Ss. 173 to 176 of U.P. Z.A and L.R. Act and also that the said land had vested in the city board Ghaziabad and the land managing committee had no jurisdiction to proceed to allot the said plots which were not vested in it.
(3.)This court while deciding the controversy raised by the petitioners specially, their contention that the land of Gaon Sabha Doonda Hera did not vested in the Nagar Nigam by notification dtd. 11/08/1954, did not found favour and was consequently rejected holding that the said notification had clearly vested in the said the properties of the Gaon Sabha of Doonda in the Nagar Nigam Ghaziabad, and consequently the land management committee of the Gaon Sabha could not have made any recommendations for allotment.