- (1.) HEARD learned counsel for the petitioner Sri B.L. Yadav and perused the supplementary affidavit filed.
(2.) THE prayer made in this petition is that a direction be issued to decide the case No. 14 of 2011 pending before the respondent no. 3 in relation to the land which had been claimed by the respondent no. 4 by way of succession. It appears that part of Plot No. 833 had been allotted to one Ram Sumiran Pasi in the year 1976 who acquired bhumidhari rights over the same and came to be recorded as such. He died issueless and thereafter Chauthi the respondent no. 4 claims to have succeeded to the said property through a will. The said succession has not been accepted in view of the fact that the Ram Sumiran was a schedule caste and therefore succession to a land allotted under the U.P. Z.A. & L.R. Act, 1950 of such a person has to be with the previous permission keeping in view the amendments as brought about in Section 157-A of the 1950 Act read with Sub of Section 169 of the 1950 Act. In short succession by way of will has also to be with the prior permission of the Collector. Chauthi Ram the respondent no. 4 came to be recorded without such permission. In the meantime a restoration application came to be filed for setting aside the entry in favour of the Chauthi Ram and in between the petitioner claims to have been allotted part of the land on 9th March, 2010. The contention therefore of the petitioner is that if the succession of Chauthi Ram becomes invalid then the property vests in the Gaon Sabha and accordingly the allotment to the petitioner is valid.
(3.) AFTER having recorded all these facts, the authorities have already submitted the entire proceedings before the respondent no. 3 and a report has also been made with a direction from the Collector to carry out proceedings under Section 167 of the 1950 Act. The petitioner therefore submits that in view of the aforesaid position that has emerged, Chauthi Ram ceases to have any right over the land in dispute and once it vests in the Gaon Sabha, then the allotment made in favour of petitioner is valid. Learned Standing Counsel on the other hand contends that such an allotment has been made on 9th March, 2010 even before the passing of the order dated 5th February, 2011 against Chauthi Ram. The said order has been brought on record through a supplementary affidavit. Learned Standing Counsel in the opinion of the Court is correct in his submission that any action in relation to the petitioner's claim could have been taken after orders were passed and action taken under Section 167 of the Act.;