ANJANI KUMAR MISHRA, J. - (1.) Heard Shri Shyam Lal Yadav, learned counsel for the petitioner and Shri Anurag Pathak, learned counsel for the respondent Nos. 14 to 16 in the writ petition.
(2.) The instant writ petition arises out of proceedings under Section 198 (4) of the UP ZA and LR Act, 1950, and is directed against the orders dated 2.12.1993 passed by the Additional Collector (Nazool), Allahabad and dated 14.6.2016 passed by the Board of Revenue.
(3.) By these orders, the allotment, in favour of the petitioner, has been cancelled and the order affirmed by the Board of Revenue.;