ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri learned counsel for the petitioner, Sri Manoj Kumar Yadav appearing for the respondent no. 6, Gaon Sabha, and the learned Standing Counsel for the State -respondents.
(2.) THIS petition has been filed seeking a writ of certiorari quashing the orders dated 28.10.2014 passed by the Sub -Divisional Officer, Jamania, District Ghazipur, (the SDO) and the order dated 25.11.2014 passed by the Addl. Commissioner -II, Varanasi Division, Varanasi.
(3.) THE facts of the case, briefly stated, are that on an application filed by the petitioner he was granted the benefit of section 123(1) of the UP Zamindari Abolition and Land Reforms Act (the Act) by the SDO vide his order dated 4.8.2008. This approval of the SDO accepted the case set out in certain reports of the revenue authorities that one Samiullah had executed an unregistered sale -deed dated 7.3.1965 of 2 biswas of plot no. 412. The purchaser thereafter constructed a hut and he and the petitioner are in possession ever since. It was also reported that the petitioner is an eligible person within the meaning of Section 122 -C (3) and therefore entitled to the benefit of Section 123 of the Act. The benefit of section 123 was extrended as regards plot no. 427 (area 0.026 hecatre) of village Rampur Phaphuuon, pargana and tehsil Jamani, District Ghazipur.;