- (1.) HEARD Shri S.L. Yadav, learned counsel for the petitioner and learned Standing Counsel for the State respondents. None has appeared for the Gaon Sabha.
(2.) THIS writ petition has been filed challenging the orders passed by the Consolidation Officer, Settlement Officer, Consolidation and the Deputy Director of Consolidation rejecting the claim of the petitioner.
(3.) THE dispute pertains to plot no. 571/4 area .55 acres of khata no. 194 which was recorded in the name of the petitioner in class -4. An objection under Section 9 -A (2) of the U.P. Consolidation of Holdings Act claiming to be the Sirdar of the land in question on the basis of the judgment and decree in a suit under Section 229 -B of the U.P. Zamindari Abolition and Land Reforms Act. It has been submitted by learned counsel for the petitioner that the aforesaid judgment and decree dated 23.10.1970 whereby the petitioner was declared Sirdar of the land in question has become final because the same was never challenged either by the State or the Gaon Sabha. The land in question was agricultural land and would not vest in the Gaon Sabha as provided under Section 117 of the U.P. Zamindari Abolition and Land Reforms Act.;