ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the petitioners and Standing Counsel for the State-respondents.
(2.) This writ petition allegedly arises out of proceedings, under Section 161 of the U.P. Zamindari Abolition and Land Reforms Act for exchange.
(3.) However, perusal of the record reveals that an application was filed by the petitioner stating therein that an exchange had taken place sometime earlier, which was never implemented in the revenue records. The bhumidhari plot of the petitioner had been exchanged with certain land, which has been reserved for a Hospital. The exchange had been effected to strengthen the boundary of the Hospital. No specific date of this prior exchange is alleged.;