- (1.) Heard Sri H.M. Srivastava, learned counsel for the petitioner, Sri Vishal Khandelwal, respondent no.5 and Sri Manu Singh for the Land Management Committee, respondent no.11 as also the 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 Reforms Act and seeks a writ of certiorari quashing the order dated 07.12.2012 passed by the Collector, Etah and the order dated 16.03.2016 passed by the Additional Commissioner(Judicial) whereby the order of the Collector has been affirmed.
(3.) Additionally a mandamus has been sought, directing the respondent no.2 to consider the prayer of the petitioner no.2 for changing the nature of plot no.204, recorded as a cremation ground.;