- (1.) Heard learned Counsel for the petitioner and learned standing Counsel for respondents 1 to 3. Inspite of sufficient service no one has appeared on behalf of respondents 4 to 26, the complainants.
(2.) The first order challenged through this writ petition is contained in Annexure-1 to the writ petition passed in case No. 182 of 1999 under section 198(4) of U.P. Zamindari Abolition and Land Reforms Act - Hari Kishore and others v. Ramrati and others. The order has been passed by Dr. Rakesh Kumar, District Magistrate, Ma-hoba on 23.7.1999. Pattas granted to the ancestors of the petitioners have been cancelled on the ground that on personal inspection by the D.M. and on inquiry from the villagers it was found that the allottees were not residing in the village concerned i.e. Bilrahi.
(3.) It is shocking to note that in the impugned order even date of allotment has not been given. Such an order has been passed by District Magistrate who holds a Doctorate degree. Against the order passed by the D.M. dated 23.7.1999 revision No. 20/382 of 1998-99 was filed by the petitioners. Additional Commissioner, Chitrakoot Dham, Mandal Banda dismissed the revision on 24.6.2003 hence this writ petition.;