Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner and Sri Ashish Kumar Srivastava on behalf of respondent no. 4, the Land Management Committee and learned Standing Counsel for the State respondents.
(2.) The writ petition arises out proceedings under Section 198 (4) of the U.P. Zamindari Abolition & Land Reforms Act and challenges the order dated 19.03.2001 passed by the respondent no. 3, whereby the allotment of plot nos. 1455 area 0.304, 686 area 0.283 and 702 area 0.061 in favour of the petitioner has been cancelled and the order dated 19.06.2015 passed by the respondent no. 2, dismissing the consequential revision of the petitioner.
(3.) The allotment of plot nos. 1455 area 0.304, 686 area 0.283 and 702 area 0.061 made in favour of the petitioner has been cancelled on the ground that it was made when that the petitioner was a member of the Land Management Committee without the prior permission of the Collector, as required under Section 28-C of the U.P. Panchayat Raj Act, 1947.;