- (1.) Heard Sri R.K. Pandey, learned counsel for the petitioners and learned Standing counsel for the State.
(2.) By means of this writ petition, the petitioner challenges the order dated 16.1.2014 and 9.11.2012 passed by Commissioner, Moradabad Division Moradabad and Sub-Divisional Officer, Bijnore, District- Bijnore respectively including entire proceedings of Case No. 11 of 2010 -2011 pending before the respondent No.2-Sub-Divisional Officer, Bijnore.
(3.) Briefly stated facts of the present case are that the petitioner was recorded as Goshala over the land in dispute much before the abolition of zamindari. However, the entry of Goshala came to be expunged and the land came to be recorded as Dariyakhurd and thus, it vested in Gaon Sabha. Subsequently, the petitioner filed an application which was registered O. S. No. 33 of 1984 for recording the name of Goshala which was allowed vide order dated 14.5.1984, copy of the order has been appended as annexure no. 2 to the writ petition. Thereafter, after about more than 26 years on the basis of the reported submitted by the Naib Tehsildar in pursuance of the order passed by this court in Writ Petition No. 47176 of 2009 (Dina Nath Vs. State of U.P.), name of the petitioner was expunged vide order dated 9.11.2012. Against the said order, revision was filed which was dismissed vide order 16.1.2014. Both these order are impugned in the in the writ petition.;