HAR SWAROOP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called on. No one appears on behalf of the petitioner. Sri Ajit Singh, learned Standing Counsel is present on behalf of respondent nos. 1 and 2.

(2.) This writ petition has been filed with the only substantial prayer in the following terms:-

(3.) The petitioner has come up to this Court seeking relief in the terms above detailed under circumstances that the petitioner's Patta granted pursuant to a resolution of the Land Management Committee dated 28.08.1997 and approved on 15.10.1997, regarding agricultural land constituted in village Rampur and Fazalpur, Tehsil Kanth, District Moradabad has been ordered to be cancelled by the Additional Collector vide order dated 30.09.2009 passed in Case No. 9.11/12/26 of 2003, State vs. Kulbir Singh and other. The petitioner aggrieved by the said order along with others likewise aggrieved, carried a Revision under Section 333 of the U.P.Z.A.&L.R. Act (for short the 'Act') to the Board of Revenue, U.P. at Allahabad. The Board while admitting the Revision to hearing on 18.05.2011, summoned the records of the Lower Court and further granted an interim order, all done on 18.05.2011. The interim order was extended from time to time. It appears that learned counsel for the revisionist did not appear on a certain date and the Revision came to be dismissed for want of prosecution. The petitioner inquired about the matter and came to know that the Revision has been dismissed in default. He informed the other revisionists but none other, besides the petitioner, are claimed to have taken pains to apply for restoration of the Revision.