- (1.) Heard Shri S.C. Verma, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioners seek a writ of certiorari for quashing the order dated 06.01.2018 passed by the District Magistrate, whereby the land in question has been ordered to vest in the State in accordance with the provisions contained in Sections 167 and 166 of the U.P. Zamindari Abolition and Land Reforms Act and the order dated 05.04.2019 passed by the Additional Commissioner, whereby the consequential revision filed by the petitioner has been dismissed.
(3.) The facts of the case briefly stated are that sever plots having a total area of 2.32 acres were leased out by the Gaon Sabha to one Manjan Das on 25.03.1971. The dispute in the writ petition pertains to two of these seven plots namely, 572 area 0.71 and 580 area 0.27 acres, totalling 1.01 acres.;