SHUBHRA Vs. STATE OF U P

JUDGEMENT

(1.) THIS writ petition has been filed challenging an order dated 31.03.2015 passed by the Collector, Kanpur Nagar in proceeding under Section 198 (4) of the U.P. Zamindari Abolition and Land Reforms Act.

(2.) SHRI U.K. Saxena, learned counsel for the petitioner has submitted that a cancellation order has been passed without any notice or information to the petitioner on the ground that the land allotted, had reserved as pasture land during consolidation operations and therefore could not have been the subject matter of the allotment. The allotment of the land in question was made in the year 1975 and, therefore, the proceedings for cancellation apart from being ex parte were also barred by time.

(3.) IT is the case of the petitioner that the allotment of the land in question was made in favour of one Murli son of Makku. It is his case that the said Murli became bhumidhar of the land in question in view of the Section 131 -B of the U.P.Z.A. and L.R. Act and thereafter executed a sale deed in favour of the petitioner on 24.06.2004. It is also stated that both the vendor and vendee belong to the scheduled caste.