S.N. Srivastava, J. - (1.) Impugned herein are the orders dated 28.11.1988, 2.1.1992, 16.8.1992 and 15.3.1999 passed by Addl. Collector, Etawah, Additional Commissioner (Admn.) Kanpur Division Kanpur and the Board of Revenue respectively.
(2.) It would appear that the petitioner invoked the jurisdiction of Board of Revenue being aggrieved by the order of Addl. Collector Etawah whereby allotment made in favour of the petitioner-dated 19.3.1986 was rescinded allegedly without application of mind. It would appear that the petitioner also knocked at the doors of every appropriate forums in between and ultimately, invoked the procedure of this Court for appropriate relief.
(3.) From a scrutiny of submissions advanced across the bar it would appear that the grievance of the petitioner in the forefront is that the order canceling allotment had been passed exparte and without application of mind and further that the authority recorded no finding citing reasons for his conclusion.;