ANIL KUMAR, J. - (1.) HEARD Sri Shared Dwivedi, learned Counsel for petitioner, learned State Counsel and perused the record. Facts as submitted by learned Counsel for petitioner submits are that the petitioner belonging to scheduled caste community, land of a Gaon Sabha recorded in Revenue record as Gata No.484 area 3-15-0 by means of the order dated 9.10.1997, passed by the Sub- Divisional Magistrate, Mohan Lal Ganj, Lucknow after completing all the necessary formalities has been has granted in his favour by way of Patta as per the provisions as provided under section 122-B (4-F) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act (hereinafter referred to as Act).
(2.) THEREAFTER the Pradhan of Gaon Sabha who has got ambiguity against the petitioner moved an application dated 16.9.2000 for recall of order granted of Patta in favour of the petitioner, in which an order 15.4.2005 has been passed by the competent authority thereby cancelling the Patta granted in favour of petitioner. Aggrieved by the said facts, the petitioner filed a revision (Revision No. 396/2004 - 2005), dismissed by means of order dated 13.12.2007 (Annexure No.1). Hence, the present writ petition filed by the petitioner for redressal of his grievances.
(3.) LEARNED Counsel for petitioner submits that the impugned orders passed in the present case are contrary to the record as the petitioner, fulfills all the necessary ingredients/conditions as provided under section 122-B (4-F) of the Act for order the Patta in his favour.;