RAM BARAN Vs. ADDL COLLECTOR ALLAHABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the counter affidavit filed on behalf of the respondent State.

(2.) The challenge in this petition is to the show cause notice under Section 198 (4) of the U.P. Z.A. & L.R. Act, 1950. The allegation is that the resolution of the Gaon Sabha under which the allotment has been made in favour of the petitioner was not passed in a valid meeting and there are other allegations as well.

(3.) So far as the petitioner is concerned the report which has been made the basis for issuance of the notice mentions that the petitioner was found to be an eligible person for grant of patta. Learned counsel has relied on the decision in the case of Smt. Bhoodevi and others Vs. Board of Revenue and others,1994 RevDec 92.