R.R.K. Trivedi, J. - (1.) Heard Learned counsel for the petitioners.
(2.) Questioning the allotment of plot No. 1006 area 5 bigha 8 biswa situate in village Udaipur, Tehsil Kanpur Nagar, District Kanpur Nagar, an application was filed in the Court of Additional Collector under Section 198 (4) of U.P.Z.A. & L.R. Act. This application has been rejected by order dated 3rd October, 1996 as not maintainable. Learned counsel for the petitioners has relied upon the judgment of this Court in the case of Man Singh and others v. Board of Revenue, U.P. at Allahabad and others, 1994 (1) CRC 53 , and has submitted that the application for cancellation of the lease granted has been illegally rejected.
(3.) I have considered the submission of the learned counsel for the petitioners. However, from the perusal of the aforesaid judgment of this Court it appears that the view taken was that the authority which has power to grant lease, shall have power to cancel also exercising supervisory and incidental administrative powers.;