Sibghat Ullah Khan, J. - (1.) Patta granted by Gaon Sabha to respondent no.6 Smt. Shahnaz Bano was cancelled by Collector Pilibhit through order dated 20.11.2002 passed in case no.1 of 2000-01 under Section 198(4) of U.P.Z.A.L.R. Act Noor Ahmad v. Shahnaz Bano . Against said order revision no.60 and 28 were filed which were renumbered several times thereafter. Both the revisions have been dismissed by Additional Commissioner(Adm.) Bareilly, Division Bareilly on 24.10.2009 hence this writ petition.
(2.) The argument of learned counsel for the petitioners is that petitioners also appeared in the proceedings and filed objections on 15.11.1991 stating that in the year 1966 land in dispute had been allotted to their grand father and his name and thereafter their names were mutated in the revenue records, however, the names had wrongly been expunged and that question was still sub judice. It is stated by learned counsel for the petitioners that patta to respondent no.6 was granted in early part of 1991. Respondent no.6 contended that after the names of petitioners were expunged from the revenue record, name of Gaon sabha was entered over the land in dispute and thereafter it was allotted to her.
(3.) Learned counsel for the petitioners states that order through which names of the petitioners were expunged from the revenue records has not yet become final and the matter is still pending before S.D.O.;