S.U.Khan, J. - (1.) Heard Sri B.B. Paul learned Counsel for the petitioners and Sri A.K. Misra learned Counsel for the respondent No. 1.
(2.) Respondent No. 1 filed an application under Section 198(4) of U.P.Z.A. L.R. Act for cancellation of Patta alleged to have been executed by Gaon Sabha in favour of the petitioners on 27.2.1968. Application was filed before District Magistrate/Collector on 31.8.1999. Collector called for the report of Tehsildar and also summoned the allotment file.
(3.) Thereafter, on 22.9.2000 Collector transferred the case of Deputy Collector Sant Ravi Das Nagar, Basti where it was registered as Case No. 190/298/357 of 2001, Rajendra v. Ram Shringar and others . Deputy Collector on 17.10.2000 registered the case and directed for summoning file of allotment. Thereafter, written statement was also filed by the petitioners. Petitioners also challenged the order dated 17.10.2000 before Commissioner in revision. Commissioner decided the revision on 15.1.2006 and directed the Deputy Collector to first decide as to whether applicant i.e. respondent No. 1 in this writ petition was an aggrieved person or not and w Tether cancellation application was within time or not. Thereafter, Deputy Collector through order dated 17.1.2007 held the proceedings to be maintainable. Said order was challenged through revision No. 68 of 2007. Commissioner Vindhyachal division Mirzapur dismissed the revision on 2.3.2007, hence this writ petition.;