Anil Kumar, J. - (1.) Heard Sri Ashvini Kumar Singh, learned counsel for petitioner, learned State counsel on behalf of respondent Nos. 1 to 3 as well as Sri Azad Khan, learned counsel for respondent No. 4 and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 09.03.2015 (Annexure No. 1) passed by respondent No. 3 and order dated 26.09.2016 (Annexure No. 2) passed by respondent No. 2.
(3.) Facts in brief of the present case are that respondent No. 5/Ram Karan was granted agricultural Patta on 05.09.1954 and petitioner moved an application for cancellation of the same as per the provisions as provided under Section 198 (4) of the U.P. Zamindari Abolition and Reforms Act, 1950 before respondent No. 3 in the year 2014. By an order dated 09.03.2015 passed by respondent No. 3 had rejected the petitioner's application on the ground that as the pattas which has been granted in favour of respondent No. 5 is of agricultural purposes, so taking into consideration the said facts as well as ambit and scope of the provisions in respect of grant of patta as provided under the Act and the fact that the petitioner has moved an application after a belated stage after 62 years, so there is no justification and reasons to cancel the patta which was challenged by the petitioner by filing a revision under Section 333 of the Act, dismissed by an order dated 26.09.2016.;