- (1.) The petitioner claims to have perfected his title over the land in dispute. The finding is that the proceedings relating to the grant of alleged lease in favour of the petitioner was vitiated on account of non-compliance of the procedure prescribed under Section 122 of the U.P. Zamindari Abolition & Land Reforms Act and that the petitioners do not fall within that category. These are findings of fact. However, it is open to them to approach the appropriate forum for declaration of their rights in accordance with law.
(2.) There is no cause to invoke Article 226 of the Constitution of India. The writ petition is dismissed.;