Anjani Kumar Mishra, J. - (1.) Heard Shri Mohit Kumar, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The writ petition arises out of proceedings under Sections 166/167 of the UP ZA & LR Act, 1950 (herein after referred to as the 'Act, 1950') and seeks quashing of the order dated 7.8.2006 passed by the Collector, Bulandshahar, whereby the land in question has been ordered to be vest in the State as a sale-deed of this land was executed by respondent No. 3, in favour of the petitioner without obtaining prior permission, provided for under Section 157-AA of the Act, 1950.
(3.) The consequential revision has been dismissed by the Additional Commissioner, Meerut Division, Meerut vide order dated 17.10.2007.;