Anjani Kumar Mishra, J. - (1.) Heard Shri S.C. Verma learned counsel for the petitioner, Shri Shambavi Nandan counsel for the respondent no.4, and Shri R.C. Upadhaya counsel for the respondent no.3, Gaon Sabha, and learned Standing Counsel for the State-respondent.
(2.) The instant writ petition arises out of proceedings under Section 42(A) of the U.P. Consolidation of Holdings Act. These proceedings were drawn for expunging the name of the petitioners, recorded on the basis of allotments made in their favour, sometime in the year 1976.
(3.) The application under Section 42(A), was allowed, and the name of the petitioners were ordered to be expunged.;