- (1.) LIST has been revised.
(2.) HEARD learned counsel for the petitioner and learned Standing counsel.
(3.) THIS writ petition has been filed by the petitioner with the prayer for quashing the orders dated 04.05.1987, 18.6.1987 and 14.12.1988 passed by respondent nos. 3, 4 and 5 respectively (Annexure Nos. 6, 2 and 1). Learned counsel for the petitioner submitted that under the provisional consolidation scheme the petitioner was allotted his chak on the roadside on his original holdings. However, on the objection of the Ramleela Committee, the Consolidation Officer by his order dated 15.05.1983 altered the petitioner's chak and reserved the land included in the petitioner's chak for public purpose and allocated the same for organizing Ramleela by the Ramleela Committee although holding of Ramleela is not a public purpose within the ambit of the Section 24A(2) of the Consolidation of Holdings Rules which enumerates the public purposes for which land may be reserved according to the need of the each unit.;