ANJANI KUMAR MISHRA, J. - (1.) Heard Shri R.C. Singh for the petitioner, Shri Ram Autar Verma for the contesting respondents, Shri Brij Kumar Yadav for the Gaon Sabha and learned Standing Counsel for the State-respondents.
(2.) The instant writ petition arises out of proceedings under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act and is directed against the orders dated 28.01.2009 passed by the Collector, Kannauj and the order dated 05.08.2016 passed by the Board of Revenue.
(3.) The land in dispute is situated in Village Tisauli, Pargana Talgram, Tehsil Chhibramau, District Kannauj, which was earlier, part of District Farrukhabad.;