Y.K. Sangal, J. - (1.) This writ petition has been filed for quashing the orders dated 18.03.2006 and 04.03.2004 passed by the respondent nos. 1 & 2 i.e. Commissioner, Devi Patan Mandal, Gonda and Collector, Gonda respectively.
(2.) By the order (annexure -2) Collector, Gonda hs rejected the application of the petitioner for setting aside the Patta issued in favour of respondent nos. 3 to 5 and revision filed by the petitioner was also dismissed by the revisional court.
(3.) Brief facts of the case are that land of plot no. 490 area 0.065 situated in village Baijpur Pargana and Tehsil & district Gonda was allotted in favour of respondent nos. 3 to 5 in the year, 1975. Application for cancellation of these Pattas was moved by the petitioner on 04.03.2003 which was dismissed by the trial court, Collector Gonda on the main ground that application for cancellation of the Patta was moved beyond 28 years and no sufficient reason to condone the delay was given. Revision filed against the order was also dismissed by the revisional court confirming the order passed by the Trial Court.;