RAJESHWARI Vs. COMMISSIONER ADDITIUONAL COMMISSIONER

JUDGEMENT

(1.) Heard counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The petition arises out of proceedings under Section 157AA/166/167 of the U.P Z. A. and Land Reforms Act and seeks a writ of certiorari for quashing the orders dated 28.10.2016 passed by the respondent no.2 whereby certain land purchased by the petitioner has been ordered to vest in the State as the sale deed was executed by the vendor without having obtained prior permission contemplated under Section 157AA of the Act.

(3.) The order dated 17.10.2018 whereby the consequential appeal has been dismissed by the respondent no.1 is also impugned.