B. Amit Sthalekar, J. - (1.) Heard Sri Mohit Kumar, learned counsel for the petitioners and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents no.2 and 3. No one appears for the respondent no.1. In view of the order sought to be passed it is not necessary to issue notice to the respondent nos.4 to 6.
(2.) The petitioners are seeking quashing of the order dated 13.7.2016 whereby the court has proceeded with the matter under Section 198 (4) of the U.P. Z.A. & L.R. Act (hereinafter referred to as the 'Act').
(3.) The submission of the learned counsel for the petitioners is that the petitioners have been in possession of the land. Patta was allotted in 2003 and proceedings have been initiated only in 2014 and in the meantime Bhumidhari rights have also been conferred upon the petitioners. Therefore, the entire proceedings were barred by time in view of the provisions of Section 198 (6) of the Act.;