Allahabad High Court
Nazeer Ahmad And Another vs Addl. Commissioner Meerut Divi. And ... on 3 August, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 45125 of 2010 Petitioner :- Nazeer Ahmad And Another Respondent :- Addl. Commissioner Meerut Divi. And Others Petitioner Counsel :- M.K. Tripathi Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Prakash Krishna,J.
The petitioners claim that they are earlier allottees of Plot No. 330. The said plot was alloted to the petitioner on 21st August, 1968, therefore, land was not vacant and could not be subject matter of further allotment. The petitioners are complainants against the subsequent allotment of pattas. None of the authorities have found that the plot in question was earlier alloted to the petitioners. In the proceedings under Section 198(4), the plea that the land was earlier alloted to the petitioners has not been gone into. Remedy of the petitioners is to get their right declared on the basis of the said patta, if any, before appropriate forum. No case for interference under Article 226 of the Constitution of India has been made out.
The writ petition is dismissed.
(Prakash Krishna, J) Order Date :- 3.8.2010 MK/