- (1.) Heard Shri Shamimul Hasnain, learned counsel for the petitioner, Shri Manoj Kumar Yadav, learned counsel for the Gaon Sabha and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 198 (4) of the UP ZA & LR Act and is directed against the revisional order dated 8.3.2016 passed by the Additional Commissioner (Administration), Varanasi Division, Varanasi.
(3.) The proceedings, for cancellation of an allotment in favour of the respondents, were initiated by the petitioner on the ground that Plot No. 692 area 0.51 hectare allotted, had been acquired for construction of a road and, therefore, the same could not have been subject matter of allotment.;