MEENU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rakesh Pande, learned Senior Advocate for the petitioners and learned Standing counsel for the State-respondents.

(2.) The instant writ petition arises out of a case under Section 157A of the U.P. Zamindari Abolition and Land Reforms Act and seeks a writ of certiorari for quashing the order dated 06.09.2017 passed by the District Magistrate, Varanasi, whereby he has recalled the permission granted on 05.11.2006 to some members of the Scheduled Caste to execute a sale deed of half share of their land in five plots and has referred the matter for drawing proceedings under Section 166/167 of the U.P. Zamindari Abolition and Land Reforms Act as also the order dated 26.06.2019, whereby the consequential revision has been dismissed.

(3.) Facts of the case briefly stated are that an application was filed on 20.04.2006 by 12 persons seeking permission to sell plot nos.518, 663, 663/1036, 663/1054 and 661/4 area 6 acres.