Anjani Kumar Mishra, J. - (1.) Heard Shri Anil Kumar Mehrotra, learned counsel for the petitioners.
(2.) The writ petition has been filed seeking a writ of certiorari for quashing the order dated 30.09.2016 passed by the Sub Divisional Officer, Sadar, Bulandshahar, whereby the name of the petitioners' predecessor-in-interest was ordered to be expunged from plot no. 347, on the ground that period of the asami lease granted to him had expired. The order dated 30.10.2019, whereby the consequential revision has been dismissed is also impugned.
(3.) The first contention of learned counsel for the petitioner assailing the orders impugned is that the proceedings under Section 198(4) of the U.P.Z.A. & L.R. Act instituted almost 20 years after the allotment was made, were clearly barred by time.;