SUNITA AGARWAL, J. - (1.) Heard learned counsel for the parties.
(2.) By means of the present writ petition, the petitioner is challenging the orders passed by the revenue authorities in expunging the name of the petitioner from the revenue records on the ground that allotment made in the name of the petitioner along with other 141 allotments was a forged exercise of which no record is available in the office of Registrar Kanoongo of Tehsil Khurja.
(3.) Challenging these orders, the contention of learned counsel for the petitioner is that no proceeding under Section 198(4) of U.P.Z.A.&L.R. Act has been initiated for cancellation of allotment nor any proceeding had been undertaken for correction of revenue records. The application dated 19.3.2015 moved by the petitioner for restoration of the entries made in the name of the petitioner and for recall of the order dated 14.2.2000 had illegally been rejected on the ground that no record of allotment was available.;