- (1.) Since in both the writ petitions common orders are challenged, those are adjudicated upon by the following common orders.
(2.) Heard Mr R.S. Pandey and Mr S.A. Khan, learned counsel for respondents as well as Mr R.N. Gupta, learned counsel for Gaon Sabha and also learned Standing Counsel.
(3.) The petitioners have challenged the orders dated 22.2.2008, passed by the Collector, Sultanpur in Case Nos. 203,157 and 158 in exercise of powers provided under Rule 115- P of U.P. Zamindari Abolition and Land Reforms Act ( hereby referred to as Act). By means of order impugned the petitioners' leases have been cancelled on the reports submitted by the Revenue Officer, who submitted report that Mr Dal Singar, one of the allottees, who has been allotted 0.013 hectare of Gata No. 237 already keeps residential land measuring 6.47 square meter. Mr Ram Ajore, who has been allotted 0.010 hectare of Gata No. 436 already keeps 3.575 sq. ft. land. Mr Shailendra Kumar, who has been allotted 0.013 hectare of Gata No. 342 already keeps 1152 sq. ft land over which pucca house has been constructed. Mr Jawahar Lal, who has been allotted 0.013 hectare of Gata No.342 already keeps a constructed house over 500 sq. ft. land and he also keeps cattle shed over 448 sq. ft. Mr Sheo Nayak, who has been allotted 0.013 hectare of Gata No. 342 already keeps residential land measuring 8950 sq. ft. over which Kachcha and Pucca houes have already been constructed. One Mr Zamal, who has been allotted 0.008 hectare of Gata No. 397 also keeps 3355 sq. ft. land. Some of them live with other members of family. It is also reported that 20 eligible persons belonging to Scheduled Castes, who are eligible for allotment, have not been allotted land. One eligibility list has been prepared in whose their names are listed whereas names of persons, who have been allotted the land do not find place in the eligibility list.;