ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the petitioner and counsel appearing for the respondent no. 6.
(2.) The instant writ petition arises out of proceedings under Section 157-A of the U.P. Zamindari Abolition and Land Reforms Act and seeks a writ of certiorari for quashing the order dated 12.08.2011 passed by the Collector and the order dated 04.11.2015, whereby the aforesaid order of the Collector has been affirmed by the Commissioner. An order dated 22.08.2013, whereby an application for recall of the order dated 22.08.2011 filed by the petitioner has been rejected by the Collector, is also impugned. Apart from the aforesaid three orders, the petitioner has also challenged an order dated 02.03.2012 passed in a revision filed by one Ramanand, the petitioners' vendor. This order has been passed by the Board of Revenue. The order dated 09.04.2012 also passed by the Board of Revenue rejecting the review application filed by Ramanand is also challenge.
(3.) The facts of the case briefly stated are that the dispute in the writ petition pertains to half share of plot no. 202 area 0.433 situated in village Jangal Belwa, Tehsil Padrauna, District Kushinagar.;