MANOJ SINGH, J. - (1.) REVISION No. 56 of 2002-2003 has filed by Mahmood against the order dated 3-7-2003 passed by the Additional Collector Muzaffarnagar in case No. 18 of 2002 under Rule 115-P of the U.P.Z.A. and L.R. Rules. Revision No. 69 of 2002- 2003 has been filed by Faizuddin and three others against the same order. By the in impugned order, the Additional Collector cancelled the allotments for Abade sites made in favour of Faizuddin, Smt. Rajesh, Mahmood, Mausam Ali and Niyazuddin.
(2.) AS similar question of fact and law are involved for consideration in both the revisions and parties also agree, both the revisions are decided by a common order. Briefly, the facts are that allotments were made in favour of the revisionists for Abadi sites and they were given an area of 125 sq. yards each on 15-9-1981. Validity of the allotments was challenged. On 13-9-1984, the trial Court cancelled the allotments made in favour of Smt. Rajesh and Mausam Ali and maintained the allotments of other persons. One revision was filed before the Additional Commissioner by Smt. Rajesh and Mausam Ali and the other revision was filed by the complainant Bhullan. Both the revisions were rejected by the Additional Commissioner on 8-2-1985. Bhullan did not file a revision before the Board and the order of the trial Court by which allotments in favour of certain persons had been maintained became final. Only Smt. Rajesh and Mausam Ali filed revision before the Board. The matter was remanded by the Board to the trial Court by the order dated 19-9-1996. Thereafter, the Additional Collector cancelled all the allotments.
(3.) I have heard the learned Counsels for the parties and have perused the record.;