- (1.) Heard the learned counsel for the petitioners and Shri Diwakar Singh who has accepted notice on behalf of respondent no.4, the Gram Panchayat as also respondent no. 3, the Land Management Committee.
(2.) The writ petition arises out of proceedings under section 198(4) of the U.P Zamindari Abolition & Land Reforms Act for cancellation of an allotment made in favour of petitioners' by Gaon Sabha. These proceedings were initiated by the respondent nos. 6 & 7.
(3.) The contention of the learned counsel for the petitioner is that the proceedings were initiated in the year 2004. On 23.7.2008, the complainants respondent nos. 6 & 7 filed an application that they did not want to press their application. Despite this application, the Court below proceeded to decide the case and has cancelled the allotment made in favour of the petitioner. This order has been affirmed by the revisional Court, namely the Additional Commissioner, Ist Allahabad, Division, Allahabad vide order dated 23.1.2016.;