PANKAJ BHATIA,J. - (1.) Heard learned counsel for the petitioners, learned standing counsel for the State and perused the material on record.
(2.) The petitioners have filed the present writ petition challenging the order dated 26.10.2009 passed by respondent no.3 in Case No.2/13/36/2004 (Vikram Singh and others Vs. Ratiram and others), Case No.36/2009 (State Vs. Hari Singh), Case No.37/2009 (State Vs. Mangu), Case No.52/2009 (State Vs. Hari Singh), Case No.55/2009 (State Vs. Churdi) and Case No.56/2009 (State Vs. Luxman) under Section 198(4) U.P.Z.A. and L.R. Act and against the order dated 29.3.2001 passed by respondent no.2 in Revision No.92/2010-11 under Section 333 of U.P.Z.A. and L.R. Act and order dated 10.9.2012 passed by respondent no.2 in Misc. Case No.45/2011-12.
(3.) The averments in brief are as under:- The Plot Nos. 205, 205/1 and 110/4 situate at village Hasan Garhi Tehsil Kanth District Moradabad was Navi Prati land recorded in the revenue records under category 5(1) was allotted to the petitioners, they being landless persons and eligible for allotment of land on lease. It is stated that the Land Management Committee of Gaon Sabha passed a resolution dated 29.1.1987 and allotted land of Khata No.194 on lease in favour of the petitioners in the following manner:- JUDGEMENT_452_LAWS(ALL)7_2019_1.html It is further stated that the resolution of the Land Management Committee dated 29.1.1987 was approved by the Sub Division Magistrate, Kanth, Moradabad vide his order dated 21.2.1987 and in pursuance to the said leases the names of the petitioners were duly mutated in the revenues records and since then the petitioners are in continuous possession over the land in question. It is further stated that vide order dated 23.8.2002 passed by Sub Divisional Officer, Kanth under Section 131 of the Land Revenue Act, the petitioners were declared Bhumidhars of the aforesaid land with transferable rights. The petitioners have also placed on record the Khatauni pertaining to the allotment of land in favour of the petitioners.;