RAJESH KUMAR Vs. UPPER COLLECTORF

JUDGEMENT

(1.) Heard Sri Sharad Pathak, learned counsel for the petitioner and Sri Shatrughan Chaudhary, learned Additional CSC for respondent - State.

(2.) The present writ petition has been filed challenging the order dtd. 13/8/1992 - annexure 5 to the writ petition passed by Additional Collector, Finance and Revenue, Raebareli by means of which the lease granted to the petitioner in regard to khasra No.2032 area 1 bigha has been cancelled on three grounds:

(3.) The petitioner has also challenged the impugned order dtd. 2/1/1993 - anneuxre 11 to the writ petition by means of which the application of the petitioner for recall has been rejected without considering the crucial aspect that the petitioner was deprived from putting his case before the Additional Collector, Finance & Revenue, Raebareli.