Pankaj Bhatia, J. - (1.) None appears on behalf of the petitioner even in the revised list. Learned Standing Counsel or the State is present.
(2.) The petitioner challenges the orders dated 13.6.2013 and 30.10.2012, passed by respondent nos. 2 and 4 respectively, arising out of suit under Section 229-B of U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the "Act").
(3.) The facts of the case are as follows:;