AMRESHWAR PRATAP SAHI,J. - (1.) HEARD learned counsel for the petitioner and perused the records.
(2.) THE petitioner claims allotment over plot no. 207. A copy of the lease alleged to have been executed in favour of the petitioner is Annexure-1 to the writ petition. The same apparently does not indicate any approval by the competent authority. Learned counsel submits that the said lease has been formally approved and was also acknowledged by the Sub Divisional Magistrate under the order dated 7.8.2010, whereby invoking the powers under Section 161 of the U.P. Z.A. and L.R. Act, 1950, the allotment of the land was exchanged with plot no. 210, which admittedly was recorded as a playground and was a public utility land within the meaning of Section 132 of the U.P. Z.A. and L.R. Act, 1950.
(3.) THE said allotment has now been upset, and aggrieved against the order passed by the authorities, the petitioner is before this court under Article 226 of the Constitution of India, contending that the allotment was valid and the same stood regularized under the order dated 7.8.2010.;