Arun Tandon, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) In proceedings under Section 198 (4) of the U.P. Zamindari Abolition and Land Reforms Act, allotment made under the resolution of the Land Management Committee dated 24th October, 1996 in favour of the petitioner have been set aside after noticing serious irregularities and infirmities in the allotment so made.
(3.) So far as the petitioners are concerned, it has been recorded that the petitioners are not the normal resident of the village concerned and therefore, allotment in their favour was illegal. It has been further recorded in the impugned order that the allotment has not been made after preparing and following the preference provided for under Section 198 (1) (a) to (h) of the U.P. Zamindari Abolition and Land Reforms Act. Not being satisfied with the order so passed, the petitioner filed a revision before Commissioner under Section 333 of the U.P. Zamindari Abolition and Land Reforms Act. The revision has also been dismissed by means of the impugned order dated 16th June, 2008. It is against these orders that the present writ petition has been filed.;