- (1.) Heard learned counsel for the petitioner and learned counsel for the Gaon Sabha as well as learned Standing Counsel.
(2.) This writ petition has been filed with the prayer that the order dated 2.2.2015 passed by opposite party no.2 cancelling the proposal may be quashed and he may be directed to consider the proposal of 105 persons who were found to be eligible for allotment of land as per the enquiry report.
(3.) Submission of learned counsel for the petitioner is that the eligibility list of 215 persons were prepared and out of 215 persons, 105 persons were found eligible for allotment of land and their case was forwarded to the Sub Divisional Magistrate concerned for approval but the Sub Divisional Magistrate cancelled the proposal vide order dated 2.2.2015. The aforesaid order is under challenge in the present writ petition.;