LAL BAHADUR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri B. Lal, learned counsel for the petitioners, learned Standing Counsel for the State-respondents, Sri R.B. Yadav for the Gaon Sabha and Sri Manoj Kumar Mishra, who has filed caveat on behalf of respondent no. 6.

(2.) The writ petition arises out of proceedings under section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act and has been filed challenging the order dated 1.10.2012 passed by the Collector and the order dated 18.9.2014 passed by the Board of Revenue.

(3.) The Collector by his order has cancelled the allotment made in favour of the petitioners, which order has been affirmed by the Board of Revenue in revision, hence this writ petition.