- (1.) Heard Sri R.N. Yadav, learned Counsel for the Petitioners and learned Standing Counsel for the State Respondents.
(2.) Sri R.C. Upadhyay has accepted notice on behalf of Gaon Sabha-Respondent No. 3.
(3.) The dispute in the writ petition relates to plot no. 467 area 0.40 hectare out of which 0.20 hectares was allotted to the two petitioners apiece. Proceedings under Section 122-C (6) of the U.P. Zamindari Abolition & Land Reforms Act were initiated wherein the aforesaid allotment has been cancelled by the order dated 28.02.2015 passed by the respondent no. 2. This order has been affirmed by the respondent no. 1 in Revision vide order dated 07.05.2015. Hence, this petition challenging the aforesaid two order.;