Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of opposite parties No. 1 to 5 has been accepted by the learned Chief Standing Counsel whereas Mr. R.N. Gupta has accepted notice for opposite party No. 6.
(2.) HEARD learned Counsel for the parties. The writ petition is directed against the order dated 28.11.2006 passed by Additional Collector, Balrampur in Case No. 2/67/64/80 under Section 166/167 of the U.P. Z.A. and L.R. Act (hereinafter referred to as the Act) as well as the order dated 3.11.2009 passed by the Additional Commissioner (Admin), Devi Patan Division, Gonda in Revision No. 319/284 Smt. Hashmat Ara v. State of U.P. and Ors. under Section 333 of the Act.
(3.) LEARNED Counsel for the Petitioner submits that the opposite parties may be directed to allow validation of transfer of land in question in favour of the Petitioner under the provisions of Section 2 of the Uttar Pradesh Zamindari Abolition and Land Reforms (Special Provision) Act, 2010 and the Government Order dated 30.6.2010.;