R.J.TRIVEDI,J. - (1.) learned counsel for the petitioner, learned State Counsel and perused the record.
(2.) THE controversy involved in the present case relates to land recorded as Gata Nos.187 and 188 situated in Village -Deepak Khera, Tehsil and District -Unnao. Initially, in respect of the said land, a suit under Section 229 -B of U.P. Z. A. and L. R. Act has been filed in which an order dated 30.06.1978 has been passed by Sub Divisional Officer, Unnao, challenged by the petitioner by filing an appeal (Appeal No.464/77 -78 under Section 331 of U.P. C. H. Act inter alia praying therein that an order dated 30.06.1978 may be set aside and the land may be recorded as Sirdhari Patta in his favour in the revenue record in stead of Asammi Patta.
(3.) BY order dated 11.04.1979, the appellate authority has allowed the appeal and directed that the land which belongs to Gaon Sabha shall be recorded as Sirdhari Patta in stead of Asammi Patta. The reasoning given by the appellate authority while passing the order dated 11.04.1979 that as the land in question has not been recorded as "Talab" or "Charagah" in the revenue record, so Asammi Patta has wrongly been granted. Thereafter, petitioner moved an application for implementation of the order dated 11.04.1979 in the revenue record and Assistant Record Officer, Unnao/Prescribed Authority has ordered on 21.01.2006 for Amaldaramad in favour of the petitioner.;