- (1.) THIS writ petition has been filed against the judgment and order dated 29.5.2008 and 21.6.2008 passed by respondents no. 2 and 3 respectively. Vide order dated 29.5.2008, in a proceeding under Rule 176 -A (2) of U.P.Zamindari Abolition and Land Reforms Rules, 1952, lease granted to the petitioner was determined.
(2.) IT is contended that the aforesaid order has been passed without affording an opportunity of hearing to the petitioner. Learned Standing Counsel states that order impugned is revisable. However, from the perusal of the impugned judgment, he could not show that the petitioner's version has ever been considered. It is recorded in the order that registered notice was sent to the petitioner and it was served.
(3.) THE case of the petitioner is that he was not served with the notice and the impugned order has been passed without having version of the petitioner.;