RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri Alok Kumar Yadav, for the petitioners and Standing Counsel, for State of U.P.
(2.) The writ petition has been filed against the order of Additional Collector (Judicial) dated 31.08.2017, cancelling the allotment of the land for house sites of the petitioners granted by Sub-Divisional Officer on 20.02.2014 and for mandamus commanding the respondents, not to evict them from the land allotted to them.
(3.) It has been stated that the petitioners are landless agricultural labourers and permanent residents of village Suriyawan Patti Jorawar Singh, tahsil and district Bhadohi. Ramesh Chandra Gautam (petitioner-1) belongs to 'Scheduled Caste' and other petitioners belong to 'Other Backward Classes'. Plot 279-ka (area 0.092 hectare) situated at village Suriyawan Patti Jorawar Singh was old parati land and vacant on the spot. The petitioners moved an application before Sub-Divisional Officer for allotment of the land for house-sites as they had no dwelling house. On the application of petitioners a report has been called for. Lekhpal submitted his report dated 15.09.2013, which was forwarded by Tahsildar with his endorsement dated 22.09.2013, reporting that plot 279-ka (area 0.092 hectare) situated at village Suriyawan Patti Jorawar Singh was old parati land and vacant on the spot. The petitioners are landless agricultural labourers belonging to 'Scheduled Caste' and "Other backward Classes". They were permanent residents of village Suriyawan Patti Jorawar Singh and eligible for allotment of the land for house-sites. The Member of Ward-4 of Nagar Palika Suriyawan has also given no objection for allotment of the aforesaid plots to the petitioners. In the report, the petitioners were proposed for allotment of an area of 0.013 hectare of plot 279-Ka on a lease rent of Rs 250/- each. Sub-Divisional Officer approved this report by order dated 20.02.2014.;