- (1.) Heard Shri V.K. Singh for the petitioners, Shri Manu Singh for the Land Management Committee, respondent no. 4 and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 33/39 of the U.P. Land Revenue Act and seeks a writ of certiorari for quashing the order dated 22.07.2011 passed by the respondent no. 2 and the order dated 10.09.2015 passed by the Additional Commissioner (Judicial-Ist), Aligarh Division, Aligarh.
(3.) The dispute in the writ petition relates to plot no. 83 Sa area 1.248 hectares and plot no. 67 area 1.151 hectares of village Newoli.;