- (1.) Heard learned counsel for the petitioner, Shri Ram Babu Yadav, for the respondent no. 10, Land Management Committee and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of a complaint under Rule 115-P of the UP Zamindari Abolition & Land Reforms Rules for cancellation of suo motu allotment made by the Sub Divisional Officer in exercise of powers conferred by under Section 122-C (4) of the UP Zamindari Abolition & Land Reforms Act. This suo motu allotment is alleged to have been made on the ground that the Gaon Sabha/ Land Management Committee had failed to discharge its obligations and had failed to call a meeting for allotting a residential lease.
(3.) The Additional Collector by his order dated 30.07.2012 cancelled the allotment on the finding that the allotment had been made in favour of a father and his three sons. The allotment was, therefore, in favour of the members of single family. It was further found that there was non compliance of Rules 173 to 176 of the Rules framed under the Act. A finding was also returned that the allotment had been made without any notice or information to the Land Management Committee.;