- (1.) Heard learned counsel for the petitioner, Shri Lal Sahab Yadav for the respondent no. 5, Nagar Nigam Ghaziabad, Shri Mahendra Pratap for the respondent no. 4, Ghaziabad Development Authority and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 144 of the U.P. Zamindari Abolition and Land Reforms Act and seeks quashing of the order dated 03.08.2013 passed by the Sub Divisional Magistrate/Assistant Collector (Ist Class), Ghaziabad and the order dated 11.05.2015 passed by the Additional Commissioner Meerut, Division Meerut.
(3.) The dispute in the writ petition pertain to plot no. 285 area 0-4-9 or 0.0560 hectares situated in Village Nasarpur, Pargana Loni, Tehsil & District Ghaziabad.;