Janardan Sahai, J. - (1.) Both the writ petitions have been filed against an order cancelling the patta dated 24.12.2003 of the Collector, Bijnor of agricultural land granted to the petitioners and the order dated 30.11.2005 dismissing the revisions filed by the petitioner exercise of power under section 198 (4) of the U.P. Zamindari Abolition and Land Reforms Act.
(2.) Writ Petition No. 364 of 2006 has been filed by Sultan Hasan Khan in whose name the patta was granted in the year 1963. Writ Petition No. 78082 of 2006 has been filed by Sita Ram Singh Rana who is a transferee of portion of the patta land from Sultan Hasan Khan. One of the main grounds of challenge in both the writ petitions is the same that no opportunity was given to the petitioners.
(3.) Heard Shri S. Alam Shah Counsel for the petitioner in writ petition No. 364 of 2006 and Shri Mahipal Singh Counsel for the petitioner in writ petition No. 78082 of 2006 and the Standing Counsel for the State Authorities, Shri S.K. Yadav, brief holder of Shri Anuj Kumar Counsel for Gaon Sabha and Sri K.K. Arya Counsel for the private respondent Nos. 6 to 15 in writ petition No. 78082 of 2006.;