- (1.) Heard Sri V.K. Singh learned counsel for the petitioners , Sri Brij Kumar Yadav for the respondent no. 6 Gaon Sabha and Sri Shivam Yadav for Kanpur Development Authority (respondent no. 4) and also learned Standing Counsel for the State respondents.
(2.) This writ petition arises out of suit under Section 229-B of the U.P. Zamindari Abolition & Land Reforms Act filed by the petitioner seeking to be declared Bhumidhar of Plot no. 2611 area 0.993 hectare situated in village Sarsaul, Pargana and District Kanpur Nagar.
(3.) The case of the plaintiff petitioner in the suit was that he had been granted a plantation lease for planting trees over the plot in question belonging to the Gaon Sabha. He had therefore, planted several trees thereon and had also started cultivating the land. Since he belonged to the scheduled caste and was in continuous possession of the land of the Gaon Sabha recorded as Naveen Parti, since 11.08.1974, he was entitled to the benefit of Section 122-B (4F) of the Act.;