- (1.) By way of this appeal, the appellant has challenged the judgment and order passed by the learned Single Judge whereby the writ petition filed by him was dismissed.
(2.) The appellant was allotted land by the State Government being a village servant on 10.05.1966, which came to be reversed pursuant to the Government Resolution which was passed on 13.12.1991 and his khatedari was cancelled without notice to him (Annexure-5).
(3.) Learned counsel for the appellant has pointed out that the learned Single Judge has seriously committed an error in considering the letter which was issued in favour of the appellant on 10.05.1966 at (Annexures-2 & 3) whereby the appellant has to apply for the khatedari rights of the land pursuant to the direction issued by the Division Bench and the same was in consonance with the policy prevailing at that time. It is also pointed that the revenue entry was entered at internal page No.48 at column No. 11 & 12. The entries were reversed without notice to the appellant. It is also pointed out that the Division Bench has admitted the matter and issued status quo order which reads as under: "Admit. Issue notice. Issue notice on stay application. Meanwhile, status quo as to the possession of the land in question as it exist today shall remain in force. Learned counsel for the appellant is further directed to produce the copy of the order dated 19.01.1962 on the basis of which land in question was mutated which was originally standing in the name of the village servant Kalu Lal s/o Chunni Lal.";