S.U. Khan, J. - (1.) Heard learned Counsel for the petitioner.
(2.) This writ petition is directed against orders dated 4.1.2006,13.1.2006 and 10.5.2006 all contained in Annexure-4 to the writ petition. It appears that petitioners were granted asami patta over Gaon Sabha land. On Tehsil Diwas a complaint was filed against the petitioner and several other persons. It was found that all such persons were given asami pattas about 30 years before i.e. in 1381 fasli corresponding to 1975-76 A.D. Some lands were entered in revenue records as pond and some as navin parti as is evident from Annexure-4. All the pattas were cancelled through impugned order.
(3.) The grievance of the petitioners is that such an order could not be passed.;