- (1.) Heard Shri Udai Chandani, learned counsel for the petitioners and Shri P.K. Upadhyay for the respondent no.1.
(2.) The writ petition arises out of a case under Section 122C(6) of the U.P. Zamindari Abolition and Land Reforms Act, filed by the petitioners for cancellation of an allotment of an abadi site, made in favour of the respondent no.1 and two other persons.
(3.) A writ of certiorari has been sought for quashing the order passed by respondent no.1 on 07.03.2007 and the order dated 13.08.2019 passed by the respondent no.6, whereby the consequential revision has been dismissed.;