RAM PATI Vs. STATE OF U. P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dated 23.10.1998 passed by the Board of Revenue, U.P. at Allahabad i.e. the respondent no. 2 in a Reference registered under Section 333 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (herein after referred to as the Act, 1950).

(3.) It is evident from the records that proceedings under Section 198(4) of the Act, 1950 were registered against respondents no. 5 to 12 for cancellation of allotment in their favour of certain Gaon Sabha plots. The proceedings were registered before the Additional District Magistrate (Nazul), District Allahabad as Case No. 85/86.