RESHMA DEVI Vs. COMMISSIONER, GORAKHPUR DIVISION

JUDGEMENT

(1.) Heard Sri Durgesh Pandey holding brief of Sri A.P.Tewari, learned counsel for the petitioner, learned Standing Counsel and Sri Tariq Maqbool Khan, learned counsel appearing for the Gaon Sabha.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 23.11.2013 passed by the Commissioner, Gorakhpur Division, Gorakhpur in Revision No. 151/M-2013 (Smt. Reshma Vs. Collector, Maharajganj) and order dated 9.5.2013 passed by the Collector Maharajganj in Case No. 144/150.

(3.) Vide order dated 9.5.2013, the Collector, while exercising his power under Sub-Section 4 of Section 198 of U.P.Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as 'the Act') in a suo motu proceeding, has cancelled the petitioner's allotment made under Section 122-B (4-F) of the Act on 31.1.1996 on the ground that the land in dispute is reserved for school and the benefit of Section 122-B (4-F) of the Act has wrongly been extended to the petitioner.