Allahabad High Court
Smt. Keshar Devi vs Addl. Commissioner Chitrakoot Dham ... on 9 November, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 9203 of 2002 Petitioner :- Smt. Keshar Devi Respondent :- Addl. Commissioner Chitrakoot Dham Banda And Others Counsel for Petitioner :- R.K.Rathour Counsel for Respondent :- C.S.C.,V.K.Singh Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner.
This writ petition arises out of proceedings under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act, where the allotment made in favour of the petitioner had been cancelled vide order dated 25.08.2000. The order has been affirmed upon dismissal of the consequential revision on 21.11.2001.
In the instant case, the allotment was cancelled on the ground that the petitioner was the daughter of a member of the Land Management Committee and that she was from prior to the allotment made in her favour residing in village Palera, Madhya Pradesh after her marriage and that she did not fall within the eligibility criteria for an allotment.
The revision filed by the petitioner was dismissed, affirming the order cancelling her allotment.
Counsel for the petitioner has not been able to show that the grounds on which the lease has been cancelled are untenable.
Under the circumstances, I do not find any good ground to interfere with the impugned orders, which are found to be perfectly justified.
The writ petition is accordingly, dismissed.
Order Date :- 9.11.2020 Mayank