RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the records.
(2.) THAT present writ petition has been preferred by the petitioners against the order dated 3.5.1999 passed by the Compensation Officer, Robertsganj, Sonebhadra, Annexure -1 to the writ petition, rejecting the application made by the petitioners as contemplated under Section 29 of the U.P. Zamindari Abolition and Land Reforms Act (hereinafter referred to as the U.P.Z.A. and L.R. Act) read with relevant rules framed under the Act. The case is brief is that father of the petitioners, namely, late Raja Anand Brahma Shah was superior proprietor of 119 villages in Paragana Agori situated in south of the Kaimur Range in district Sonebhadra, previously in district Mirzapur covering about 713 sq. miles.
(3.) THE State of U.P. brought in by legislation the U.P.Z.A. and L.R. Act, 1950. The said Act did not apply to Paragana Agori at the initial stage, but subsequently, the Act was made applicable by notification dated 30th June, 1953 as contemplated under Section 2 of the Act. On July 1st, 1953 the Government of Uttar Pradesh issued another notification under Section 4 of the Act vesting the Estates situated in the area south of Kaimur Range, Paragana Agori, consisting of 119 villages.;