- (1.) Heard Sri Pankaj Kumar Srivastava for the petitioner and Sri N.P. Ojha for the respondents.
(2.) The writ petition has been filed against the orders of Sub Divisional Officer dated 25.6.2001, Additional Commissioner dated 12.4.2006 and Board of Revenue, U.P. dated 12.6.2006 passed in suit under Section 229 -B read with Section 122 -B (4 -F) of U.P. Act No.1 of 1951(hereinafter referred to as "the Act").
(3.) The dispute relates to plot no.185/1340, area 0.053 hectare of village Islamabad, pargana Mohammadi, district Khiri. The land in dispute was allotted by the Land Management Committee to Ram Asarey, respondent -5. The allotment was duly approved by the Sub Divisional Officer by order dated 24.2.1976. Thereafter the petitioner filed an application under Section 198(4) of the Act for cancellation of patta. The application of the petitioner was dismissed by the Additional Collector. The petitioner challenged the aforesaid order in revision which was also dismissed by order dated 3.12.1998.;