- (1.) HEARD Sri Umesh Chandra Tiwari, learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) THE petitioner has sought quashing of the orders dated 21.3.2013 passed by Collector Budaun and order dated 22.7.2013 passed by the Additional Commissioner, (Administration) Bareilly Division, Bareilly. So far as the order dated 21.3.2013 is concerned, I am not inclined to interfere in this matter as the matter has yet to be heard by the revisional court. This writ petition has been filed against the judgment and order dated 22.7.2013 passed by the Additional Commissioner (Adminstration) Bareilly Division Bareilly (Harpyari Vs.Prem Pal and others) in Revision No. 76/2012 -13 by which the learned Additional Commissioner has although admitted the revision filed against the judgment and order dated 21.3.2013 passed by the Collector Budaun in Case No. 07/2011 (State vs. Prem Pal) but rejected the petitioner's stay application.
(3.) THROUGH order dated 21.3.2013, the Collector, in a proceeding under Section 167 of U.P.Zamindari Abolition and Land Reforms Act, 1950, has found the transaction void and passed an order vesting of the land in dispute in State.;