Anjani Kumar Mishra, J. - (1.) Heard Shri Arjun Singhal, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act, initiated by the respondent, for cancellation of an allotment made in favour of Sita Devi, the mother of the petitioner.
(3.) The application under Section 198(4) of the Act was filed on 04.09.1987 on the ground that the land allotted, namely plot no. 236 area 0.51, was since time immemorial, in the possession of the complainant and the allottee is wife of the Pradhan. She was not an eligible person and the allotment had been made without any agenda or munadi nor was any proposal for such allotment, passed by the Land Management Committee.;