B.AMIT STHALEKAR,J. - (1.) The impugned orders in all the above writ petition are common and the identical questions of law and facts are involved in the above three writ petitions, therefore, with the consent of the learned counsel for the parties, the above writ petitions have been taken up together for hearing and are being decided by this common order.
(2.) The petitioners of W.P. No. 37410 of 2003, who are 3 in number, the petitioners of W.P. No. 33189 of 2003, who are 52 in number and the petitioners of W.P. no. 46388 of 2003, who are 18 in number are seeking quashing of the order dated 28.12.1998 whereby the resolution dated 18.8.1995 granting patta in favour of the petitioners and several other persons was canceled. By the other impugned order dated 14.7.2003, the revision preferred by the petitioners has also been rejected by the Additional Commissioner, Meerut Division, Meerut.
(3.) Briefly stated the case of the petitioners is that they are landless persons and were granted patta of the land in dispute on 26.8.1995 through a resolution of the Gaon Sabha dated 18.8.1995. According to the petitioners, they are continuously in possession of the land in question since the date of the grant of the patta/lease and continued to remain in possession thereafter, even as of today. It is further stated that on 23.7.1976, a lease was granted in favour of M/s. JK. Synthetics Ltd. for a period of thirty years and in clause 3 and 5 thereof, it was provided that in case the land leased out was not utilized within the specified period, the lessor would have a right of re-entry over the land. It is stated that the terms and conditions of the lease agreement were violated by M/s. J.K. Synthetics Ltd. and therefore, the land reverted back to the Gaon Sabha and the Gaon Sabha through a valid resolution granted patta/lease of the said land in favour of 77 persons including the petitioners by resolution dated 18.8.1995.;