- (1.) THE dispute is with regard to land in Khata No. 325 situate in Village Uncha Islamabad, Post Kumhauti, Pargana Kishni, Tehsil Bhongaon, District Mainpuri.
(2.) IN the basic year, the aforesaid khata was recorded in the name of the petitioner. The Gaon Sabha respondent no. 3 herein filed an objection before the Assistant Consolidation Officer claiming the right and title in the aforesaid khata on the ground that the name of the petitioner was recorded on the basis of an ex parte judgment and order dated 20th December, 1965 passed by Judicial Officer in a case filed under Section 229 -B of the U.P.Z.A. & L.R. Act, which has been set aside and therefore, continuance of the entry of the petitioner's name in the revenue record is wrong. The petitioner in reply, submitted that the disputed land was settled with him by the Zamindar before abolition of zamindari and he has been in occupation thereof since then. Earlier, he was paying land revenue to the Zamindar and thereafter, it is the State Government who is realizing the land revenue from him. It was claimed that he became Sirdar and Gaon Sabha has nothing to do with the land.
(3.) THE parties led evidence oral and documentary in support of their respective cases.;