Rakesh Sharma, J. - (1.) Heard learned counsel for the petitioner, Sri Avadhesh Kumar, learned Standing Counsel for the respondent nos. 1, 2 and 3 and Sri R.N. Gupta, learned counsel for respondent no.5.
(2.) It emerges from the record, that plot no. 351N having an area of 1.092 hectares (old no.176) was given to the petitioner Village Usiya, Pargana Sri Nagar, Tehsil Lakhimpur District Kheri on lease.
(3.) As per learned counsel for the petitioner, he had become in Aasami as defined under the relevant provisions. The petitioner was to be recorded as Class-IX tenure holder in the revenue records. During consolidation proceedings also the petitioner's status as Aasami had continued. Attention drawn to some pleas taken in the rejoinder affidavit. The petitioner has assailed the findings recorded by the revenue courts by whom it was held that the petitioner's lease had expired after a stipulated period, such leases are granted for a period of five years only as per Rule 176A of the Rules of 1952 contained in U.P. Zamindari Abolition and Land Reforms Act. Such Aasami leases are give for a specified period and such period cannot be exceeded beyond five years.;