Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioners; learned Standing Counsel for the State respondent nos.1 to 3 as well as Shri Kaushal Kishore Mishra, learned counsel for the respondent nos.5 and 6.
(2.) The petitioners are before this Court assailing the order dated 12.8.2016 passed by Additional Commissioner (Administration) Agra, Division Agra in Revision No.5 of 1996 and the order dated 17.9.1996 passed by Additional Collector (Finance and Revenue), Mathura in Case No.41/95-96 and for direction commanding the respondents not to give effect to the impugned orders dated 12.8.2016 and 17.9.1996.
(3.) Record in question reflects that the petitioners are resident of village Bharna Khurd, Tehsil Chhata, District Mathura. The proceedings under Section 122-C of U.P. Z.A. & L.R. Act, 1950 were initiated in the year 1988 for allotment of land situated in the village in question for housing site. The agenda was prepared by the then Pradhan on 25.11.1988 and the same was circulated in the area. Thereafter the Munadi for the meeting was also done in the village. The meeting of the Gaon Sabha was held on 5.2.1988 in which the Pradhan of the said village informed that he had received 17 applications. After making spot inspection, 19 plots were carved out for allotment and list of preference of eligible persons were prepared, wherein the name of petitioners' father was mentioned at serial no.16. The Land Management Committee of the Gaon Sabha passed the resolution and the same was sent to the Sub Divisional Magistrate, Chhata, District Mathura for his approval. The same was approved by the Sub Divisional Magistrate on 12.7.1989. After allotment and issuance of Form No.49 Cha, the possession of the plots were handed over to the father of the petitioners on 3.3.1990 and since then, they are in possession over the land in question.;