Anjani Kumar Mishra, J. - (1.) Heard Shri V.K. Singh for the petitioner, Shri Manu Singh for the Gaon Sabha and learned Standing Counsel for the State-respondents.
(2.) This writ petition arises out of proceedings under Section 166/167 of the U.P. Zamindari Abolition and Land Reforms Act and seeks quashing of the order dated 19.07.2010 passed by the Collector Etah, vesting plot no. 440C area 0.324 hectares situated in Village Harchandpur Kala, Tehsil and District Etah, in the State as also the order dated 13.09.2011 passed by the Additional Commissioner dismissing the consequential revision of the petitioner.
(3.) The petitioner obtained a sale deed on 21.03.2006 in his favour from one Nathu Ram of the land in issue and claimed mutation on its basis over 0.324 hectares of plot no. 440C having a total area of 0.809 hectares. The Tehsildar (Judicial), seized of the matter, finding that Nathu Ram, the vendor, belonging to the scheduled caste, had executed the sale deed in favour of the petitioner without obtaining the permission contemplated under Section 157-A of the Act referred the matter.;