- (1.) Heard learned counsel for the petitioners and Shri Mahesh Narain Singh who has accepted notice on behalf of Gaon Sabha as also learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act and seeks a writ of certiorari for quashing the judgement and order dated 11.03.2016 passed by the Additional District Magistrate, Meerut and the order dated 28.04.2016 passed by the Additional Commissioner, Meerut Division, Meerut, whereby the order passed by the ADM has been affirmed in revision.
(3.) The allotment in favour of the petitioner has been cancelled on the ground that the land allotted to him was recorded as Nadi in the revenue records and in the CH Form 45. It was land covered by Section 132 of the Act, which could not have been subject matter of an allotment. Accordingly, the allotment was cancelled and the land was ordered to be recorded as Nadi. The revisional Court has reiterated the findings and accordingly, dismissed the revision.;