Sibghat Ullah Khan, J. - (1.) Heard learned counsel for the petitioner, learned standing counsel for respondent nos.1 and 2 and Sri M.N. Singh learned counsel for respondent no.3 Gaon Sabha. With the consent of all these learned counsel the writ petition is being finally disposed of at the admission stage.
(2.) Petitioner's patta was cancelled by Collector Pilibhit through order dated 29.06.2009 passed in case no.11 of 2007-08 under Section 198(4) of Uttar Pradesh Zamindari Abolition and Land Reform (U.P.Z.A.L.R.) Act State v. Ram Murtilal . Against the said order petitioner has filed revision being revision no.93 of 2008-09 Ram Murtilal v. Rakesh Kumar and others which is pending.
(3.) Learned counsel for the petitioner is not sure as to why Rakesh Kumar has been impleaded as respondent no.4 in this petition or as opposite party in the revision. Proceedings for cancellation of patta were initiated suo moto as is evident from the title of the case before the Collector.;