- (1.) Heard Learned counsel for the petitioner, learned Standing Counsel for the State of U.P. and Sri P.C. Srivastava, learned counsel appearing for respondent no. 5.
(2.) The dispute in this petition is in regard to plot No. 207 area 0.317 hectare which was recorded as banjar land of the Gaon Sabha.
(3.) The Lekhpal submitted a report on 12.09.2007 which was accepted by the Sub Divisional Officer on 22.10.2007, 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.;