- (1.) Heard learned counsel for the petitioner, Shri Gyan Prakash Singh, learned counsel for the respondent No. 8 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, 1950 (herein after referred to as the 'Act, 1950'), for cancellation of an allotment made in favour of the petitioner.
(3.) The Additional Collector-respondent No. 4, by his order dated 28.6.1999, cancelled the allotment. The petitioner, thereafter, filed the recall application, which was rejected on 30.5.2012.;