SHAKUNTALA DEVI Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Shailendra Singh, Counsel for the Caveator and learned Standing Counsel for the State respondents.

(2.) The writ petition arises out of proceedings under Rule 115-P of U.P. Zamindari Rules and seeks a writ of certiorari for quashing the order dated 14.02.2020 passed by the Additional Commissioner-1st, Prayagraj in a revision under Sec. 333, whereby this revision filed by the petitioner has been rejected. The order dated 07.09.1989 passed by the Collector, Fatehpur is also impugned.

(3.) It appears that one Kalawati, instituted a case under Rule 115-P of the U.P.Z.A. and L.R. Rules, seeking cancellation of allotment of a housing site over plot No. 1692 situated in Village Kundanpur, Magre Jafrabad Pargana Kotiya Guneer, Tehsil-Bindki, District-Fatehpur.