S.U. Khan, J. - (1.) Petitioners filed an application under section 198 (4) of U.P.Z.A.L.R. Act for cancellation of Patta granted by Land Management Committee (L.M.C.) in favour of respondent Nos. 4 to 14. Application was registered as Case No. 11/94, Bhola and others v. Lekhraj and others, on the file of A.D.M. (Admn.), Bulandshahr.
(2.) The land was allotted through resolution of L.M.C., Jhatta, District Bulandshahr dated 26.12.1993 which was approved by the Sub-Divisional Officer (S.D.O.) on 19.3.1994. In the application apart from general allegations like non-allotment of land to deserving persons and allotment of land to undeserving persons specific objections were taken in respect of the allotment in favour of respondent No. 7 Dinesh and respondent No. 14 Sandeep. In respect of Dinesh A.D.M. in his order dated 4.5.1995 mentioned that he was found ineligible hence allotment of land to him was not approved and proposal of allotment in favour of 11 persons was accepted by S.D.O. only in respect of 10 allottee's after excluding Dinesh. In view of this writ petition against Dinesh does not survive.
(3.) In respect of Sandeep the objection was that he was not resident of Village/Circle as he was residing at Haryana, A.D.M. though impugned order dated 4.5.1995 held that Sandeep had filed copy of Pariwar Register and electoral role of 1995 which showed that since then Sandeep was resident of the Village in question. A.D.M. by order 4.5.1995 rejected the application of the petitioners for cancellation of Patta. Against the said order petitioners filed Revision No. 87/1994-1995. Additional Commissioner (Judicial), Meerut Division, Meerut through judgment and order dated 23.1.1996 dismissed the revision. Against the said order another revision was filed before Board of Revenue, Allahabad being Revision No. 17/1995-1996. Board of Revenue on 8.4.1999 dismissed the revision hence this writ petition.;