RAM RAJA Vs. BOARD OF REVENUE AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present writ petition has been filed against the orders dated 4.12.1990, 4.12.1985 and 21.5.1985 passed by respondent Nos. 1, 2 and 3 respectively.

(3.) The facts of the case are that the petitioner was granted a Sirdari Patta in June 1970. Subsequently, when the respondents came to know that the petitioner was employed with the Indian Railways, proceedings under Section 198(4) of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as, 'Act, 1950') were registered on 1.9.1973 against the petitioner for cancellation of the aforesaid Sirdari Patta.