R.H.Zaidi, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 11.8.1999 passed by respondent No. 1.
(2.) For the purpose of disposal of the present petition, it is not necessary to give the facts of the case in detail. It would suffice to state that the petitioner actually prays that the names of the allottees of the land in dispute which were directed to be expunged from the revenue papers and which are illegally continuing inspite of the order passed by this Court while allowing the Writ Petition No. 3450 of 1988 for expunging the names of the allottees by the judgment and order dated 14.5.1996, be expunged from the revenue papers. The said order has become final.
(3.) The land in dispute was allotted to the contesting, respondents after the same was declared as surplus in the ceiling proceedings. The validity of those orders were challenged upto the stage of this Court. In the above noted writ petition, interim order was also granted whereby dispossession of the contesting respondents was stayed. Ultimately, this Court allowed the said petition and directed the names of the allottees to be expunged. The orders passed by the authorities below were also quashed. Thus, under the facts and circumstances stated above, there is no justification for continuing the entries of the names of the allottees in the revenue papers over the land in dispute. In view of the facts and circumstances stated above, this petition deserves to be allowed.;