ANJANI KUMAR MISHRA, J. - (1.) BOTH these writ petitions arise out of the same proceedings under Section 198 (4) of the U.P. Zamindari Abolition and Land Reforms Act and involve identical questions and have been heard and are being decided together.
(2.) I have heard Sri Rajesh Mishra learned counsel for the petitioners in both writ petitions as also Sri Ashish Srivastava who represents respondent no. 5 Land Management Committee and learned Standing Counsel. Suo moto proceedings were initiated for cancellation of leases alleged to have been executed in favour of about thirty six persons. These thirty six persons had been allotted respective areas of Plot nos. 67/1, 67/20 and 67 having a total area of 0.6070 hectare. The allotments were made in the year 1967.
(3.) NOTICE of suo -moto proceedings notices were issued on 03.03.2008. On receipt thereof the petitioners are stated to have filed their objections. The Collector, Firozabad by his order dated 08.07.2009 cancelled the allotments in favour of all the thirty six allottees. This order of the Collector is common in both the petitions. Against the order of the Collector separate revisions were filed by the petitioners in those two writ petitions and they have been dismissed by separate orders. However, both these revisions have been dismissed for the identical reasons that the land which was subject matter of allotment was reserved for pasture and was therefore land of public utility within the meaning of Section 132 of the U.P.Z.A. and L.R. Act wherein bhumidhari rights could not accrue in favour of any person.;