Sudhir Agarwal, J. - (1.) This is a review application filed on behalf of Moradabad Development Authority (hereinafter referred to as "MDA") praying for review and recall of judgment dated 05.05.2016 passed by this Court in Writ Petition No. 45331 of 2009. Writ petition was decided on the basis of consensus stand taken by counsel for review-applicant who was appearing at the time of hearing on 05.05.2016. However this review application has been filed through a different counsel.
(2.) Grounds taken in review are that disputed land was already declared surplus under the provisions of Urban Land (Ceiling & Regulation) Act, 1976 (hereinafter referred to as "Act, 1976") and had vested in State whereafter it was transferred to MDA.
(3.) Before referring to facts stated by review applicant in the affidavit accompanying this application it would be appropriate to refer facts in brief as borne out from pleadings of writ petition.;