RAN VIJAI SINGH, J. - (1.) HEARD Sri Navin Sinha learned senior counsel assisted by Sri Rahul Sahai, learned counsel for the petitioners, learned Standing Counsel appearing for the State -respondents and Sri S.P.Singh, learned counsel for the respondent no.3.
(2.) BY means of the present writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 31.3.2015 passed by the Additional Commissioner, Meerut Division, Meerut in Revision No. 17/2013 -14 (Radhey Shyam Sharma vs. M/s Crossing Infrastructures Pvt. Ltd.) filed against the order dated 31.1.2013 passed by the Sub Divisional Officer in Case No. 2/2012 -13 (M/s Crossings Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 18/2013 -14 (Radhey Shyam Sharma vs. M/s Amazon Infrastructures Pvt. Ltd.) filed against the order dated 31.1.2013 passed by the Sub Divisional Officer in Case No. 3/2012 -13 (M/s Amazon Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 19/2013 -14 (Radhey Shyam Sharma vs. M/s Crossings Infrastructures Pvt. Ltd.) filed against the order dated 11.2.2013 passed by the Sub Divisional Officer in Case No. 4/2012 -13 (M/s Crossing Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 20/2013 -14 (Radhey Shyam Sharma vs. M/s Ajnara India Pvt. Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 5/2012 -13 (M/s Ajanta Pvt. Ltd. vs. Nagar Nigam), Revision No. 21/2013 -14 (Radhey Shyam Sharma vs. M/s Panchsheel Promoters Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 6/2012 -13 (M/s Panchsheel Promoters vs. Nagar Nigam), Revision No. 22/2013 -14 (Radhey Shyam Sharma vs. M/s New Capital Infrastructures Pvt. Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 7/2012 -13 (M/s New Capital Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 23/2013 -14 (Radhey Shyam Sharma vs. M/s Crossings Infrastructures Pvt. Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 8/2012 -13 (M/s Crossing Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 18/2013 -14 (Radhey Shyam Sharma vs. M/s Amazon Infrastructures Pvt. Ltd.) filed against the order dated 31.1.2013 passed by the Sub Divisional Officer in Case No. 9/2012 -13 (M/s Amazon Infrastructures Pvt. Ltd. vs. Nagar Nigam), Revision No. 24/2013 -14 (Radhey Shyam Sharma vs. M/s Crossings Infrastructures Pvt. Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 10/2012 -13 (M/s Crossings Developers Pvt. Ltd. vs. Nagar Nigam), Revision No. 25/2013 -14 (Radhey Shyam Sharma vs. M/s Gaursons India Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 11/2012 -13 (M/s Gaursons India Ltd. vs. Nagar Nigam), and Revision No. 26/2013 -14 (Radhey Shyam Sharma vs. M/s Ambassador Infrastructures Pvt. Ltd.) filed against the order dated 27.2.2013 passed by the Sub Divisional Officer in Case No. 12/2012 -13 (M/s Ambassador Infrastructures Pvt. Ltd. vs. Nagar Nigam).
(3.) IT is contended by the learned counsel for the petitioners that the petitioners are developers and a huge area was occupied by them either through sale deed or through exchange from the Nagar Nigam and private individuals. For exchange various applications were filed under section 161 of the U.P.Zamindari Abolitionand Land Reforms Act, 1950 before the Sub Divisional Officer, I Class, Ghaziabad impleading Nagar Nigam as one of the respondents being Case Nos. 2, 3, 4, 5, 6, 7, 8, 9, 10, 11 and 12 of 2012 -13. The aforesaid applications were allowed after long deliberations in accordance with the procedure contained under section 161 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and relevant rules contained under U.P. Zamindari Abolition and Land Reforms Rules, 1952. The Nagar Nigam has not filed any revision against the aforesaid orders.;