S.U. Khan, J. - (1.) List revised. No one appears for the respondent.
(2.) Heard learned Counsel for the petitioner.
(3.) This writ petition is directed against order dated 10.4.1975 passed by D.D.C. Allahabad in Revision No. 215 jagannath v. State. Through the impugned order prime land which was reserved for Gaon Sabha has been given to Jagannath and Chaks of about 40 person have been affected in order to accommodate Jagannath original respondent No. 2 as is evident from the Talika (Schedule containing the changes) annexed alongwith judgment of the Revisional Court. Judgment of the Revisional Court runs into five pages and JT alika into 16 pages. Without any reason and rhyme land comprised in plot Numbers 1112, 1113 and 1114 which was re-, served for Gaon Sabha to be used, as manure pits has been given to original respondent No. 2 Jagannath. In the same para it is mentioned that the said land is of good quality hence the same is being granted to the Jagannath along with the land of the Dashrat, Om Adliar, Brincjaban, Thakur Din, Brij Bhushan, Man Singh and others, Raghu Nandan, Sunder and Ram Jodhar. From the perusal of the impugned judgment, it is quite clear that even notices were not issued to those persons. The only reason for allowing the revision was to grant good quality land to respondent No. 2.;