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Judgment
4 paragraphs · 137 wordsManoj Kumar Gupta, CJ
The present PIL has been filed ostensibly in Public Interest alleging that the Government has settled surplus ceiling land in favour of different persons, although they are stated to be ineligible for allotment.
As under provisions of U.P.Z.A. and L.R. Act, there is specific remedy provided for seeking cancellation of patta granted to any ineligible person, and putting Gaon Sabha back in possession of such land, we are not inclined to examine the issue in the present PIL, particularly when the alloottees are also not party before us.
The writ petition is disposed of with liberty to the petitioner to bring the said facts to the notice of the concerned authority by moving appropriate application and it goes without saying that the authorities would proceed strictly in accordance with law.