S.N.Srivastava, J. - (1.) Dispute arises out of proceedings under Section 186 of the U.P. Z.A. & L.R. Act.
(2.) It transpires from the record that on the basis of some report the Lekhpal that the Bhumidhar is not traceable and who had abandoned the land in dispute which may be declared as abandoned land, proceeding under Section 186 of the U.P.Z.A. & L.R Act was initiated and an ex parte order was passed declaring the land in dispute as abandoned land. On having knowledge, the Bhumindar filed an application to recall the ex parte order Evidence was led by the parties and Gram Pradhan also identified Gurbachan Singh as Bhumidhar of the land in dispute. Application to recall ex parte order was allowed and proceedings were dropped as required under Section 186 of the U.P.Z.A & L.R. Act. The Appeal preferred by the petitioner was dismissed and the Second Appeal was also dismissed by the Board of Revenue.
(3.) Heard Sri D.V. Jaiswal, learned counsel petitioner Sri M.C. Joshi, learned counsel for Opp. Party No. 1, Sri Anuj Kumar, learned counsel for Gaon Sabha and learned Standing Counsel.;