Krishna Murari, J. - (1.) Heard Sri R.S. Ram learned Counsel for the petitioner, learned Standing Counsel for the State and Sri N.N. Varma holding brief of Sri V.K. Singh appearing for respondent No. 3, Gaon Sabha.
(2.) The petitioner claims to be a registered Society recognised by Social Welfare Department of the State of U.P. It is imparting education in tailoring and other allied subjects to the rural women folks. The petitioner was allotted an area of 14 bighas out of the land reserved for public purposes. The said allotment was confirmed by the Settlement Officer Consolidation vide order dated 31.7.1993/25.8.1993, while deciding a large number of chak appeals. After confirmation of the allotment by the Settlement Officer Consolidation the State of U.P. sanctioned a grant of Rs. 3,65,384/- vide Government. Order dated 2.8.1993. The first instalment was disbursed to the petitioner on 22.10.1993 and was utilised for construction of rooms, verandah etc. over the land disputed. A time barred revision was filed by the respondent 3, challenging the validity of the allotment made in favour of the petitioner. Certain other revisions were also filed and decided by the Deputy Director of Consolidation by the same common order but they are not subject-matter of dispute in the present writ petition. The Deputy Director of Consolidation by the impugned order directed that allotment made in favour of the petitioner be cancelled and the said land be allotted in favour of Mahila Prashikshan Kendra.
(3.) I have perused the impugned/order passed by the Deputy Director of Consolidation. He has recorded a finding that petitioner's society is duly recognised by the Social Welfare Department of the State Government and is receiving grant and functioning in accordance with scheme of the State Government for welfare and upliftment of rural women folks. However, without recording any reason he cancelled the allotment made in favour of the petitioner and directed that the land be allotted to Mahila Prashikshan Kendra. He further directed that the said land shall vest in State of U.P.;