- (1.) Heard learned counsel petitioner and learned standing counsel for respondent.
(2.) The petitioner Smt. Meera Tripathi, who is resident of village Chaukia Dham and member of Land Management Committee, Gram Panchayat, Deochandpur, by way of present writ petition seeks a writ of certiorari quashing order dated 11.1.2005 passed by District Deputy Director of Consolidation, Jaunpur on restoration application No. 36 (State vs. Heera Lal).
(3.) Admittedly, as per order dated 23.8.1987 passed by Deputy Director consolidation in Case No. 245 under Section 48 (3) (Heera Lal vs. State) land of Khata No. 143 was reserved for school and necessary mutation was carried out in C.H.45. Subsequent to above order the State moved a restoration application along with application for condonation of delay stating therein that plot no. 97 area 2.62 acre and plot no. 114 area 1.2 acre were recorded as Banjar before consolidation proceeding. In view of above, above two numbers of Khata No. 143 were owned by State through concerned Gram Sabha. Before consolidation some forged entry was made in revenue records and above two numbers were recorded in the name of Sheetla Devi Madhyamik Viddyalaya. During consolidation in collusion with some villagers and on their application the name of aforesaid Viddyalaya was deleted and Gautam Budh Balika Viddyalaya was entered. On inquiry by State through Government counsel, it was found that by above order dated 23.8.1987 the land has been reserved for school whereas as per report submitted by District Inspector of Schools, there is no school in the village where the land is situated.;