- (1.) Heard Learned counsel for the petitioner, learned Standing Counsel for the State of U.P. and Sri Manoj Kumar Yadav, learned counsel appearing for respondent no. 5.
(2.) The dispute in this petition is in regard to plot No. 347 area 0.317 hectare which was recorded as Navin Parti in the revenue record.
(3.) The Lekhpal submitted a report on 10.05.1997, which was accepted by the Sub Divisional Officer on 16.06.1997, whereupon a portion of the said land was recorded as the bhumidhari of the petitioner by extending the benefit of Section 122-B (4F) of the U.P.Z.A. And L.R. Act.;