S.N.Srivastava, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Petitioner claims benefit of Section 122-B(4-F) of the U.P.Z.A. & L.R. Act.
(3.) None of the authorities below recorded finding whether petitioner is an agricultural labourer. The Board of Revenue after considering the entire material on record remanded matter to the Trial court to determine whether petitioner is an agricultural labourer as defined under Section 122-B(4-F) of the U.P.Z.A. & L.R. Act.;