S.N.Srivastava, J. - (1.) This writ petition is directed against the judgment dated 20.6.985 passed by Additional District Magistrate (Admin), Aligarh cancelling the allotment made in favour of petitioners. This judgment was affirmed by Additional Commissioner by judgment dated 7.10.86 and also by Board of Revenue by judgment dated 10.5.1994.
(2.) The matter relates to allotment of land to petitioners.
(3.) The Gram Pradhan and Up Pradhan are the Chairman and Vice Chairman of the Land Management Committee and Sarpanch of the Nyay Panchayat is also Chairman of Nyay Panchayat. Petitioner No. 1 Bhagwati Prasad is son of Sarpanch of Nyay Panchyat. Petitioner No. 2 Moti Ram is son of Up Pradhan. The allotment was also made by impugned resolution in favour of Mahavir who is grandson of Ghasi Ram Pradhan,;