- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out proceedings under Sections 157-A, 166 and 167 of the UP ZA and LR Act and seeks quashing of the orders dated 27.11.2008 and 21.7.2016, passed by the respondent Nos. 3 and 2, respectively.
(3.) By the order dated 27.11.2008, Plot No. 1037/2 area 0.0130 hectare of Khata No. 1240 situated in Village Doondaheda, Pargana Loni, Tehsil and District- Ghaziabad, has been ordered to vest in the State on the ground that the vendor belongs to Scheduled Caste and had executed a sale-deed of this plot on 10.11.2005 in favour of respondent No. 6, without obtaining prior permission of the Collector. The sale was, therefore, found to be contrary to Section 157-A of the Act and, therefore, void in view of Section 166 of the Act.;