- (1.) Heard Sri S.M. Waseem , learned counsel for the petitioner, learned State Counsel as well as Sri R.N.Gupta, learned counsel appearing on behalf of Gaon Sabha.
(2.) Facts, in brief , of the present case are that the land recorded in Gata No. 511-0.101 and 571-0.229 as per version of the petitioner was allotted to him on 11.8.2004 by the Land Management Committee of the village Panchayat under Section 198(1) (c ) of the U.P. Zamindari Abolition and Land Reforms Act, 1950 ( hereinafter referred to as 'Act') as he is a landless labourer, belonging to backward class living below the poverty line.
(3.) However, the same was cancelled on the basis of Lekhpal report dated 19.3.2008 ( Annexure no.3) by opposite party no.3/Additional Collector, Sitapur on 29.6.2011.;