- (1.) One Nachkau son of late Raghunandan, resident of village Dabhawan, Block, Chaka, Tehsil Karchana, district Allahabad was the tenure holder of following agricultural holdings JUDGEMENT_293_LAWS(ALL)4_2015.html
(2.) He died on 11.8.1978 in his village. The aforesaid land remained in possession of Nachkau during his life time and after his death, his son Ram Sajiwan came in possession of the entire land which is claimed to be in actual physical possession of the petitioner-Ram Sajiwan till date. Some where in March, 2010, Lekhpal of Mauza informed the petitioner that the aforesaid land in dispute had been declared surplus and recorded in the name of the State Government after expunging the name of Ram Sajiwan son of Nachkau from the revenue record as owner of the land in dispute.
(3.) On inquiry and inspection on record , Ceiling Case No. 32768 of 1976 ( State Vs. Nachkau), an area of 17819.43 Sq. Meters, out of total land in dispute i.e. 19319.43 Sq. Meters has been declared as surplus by the competent authority by order dated 12.01.1983. It was also gathered on inspection of the record, that a notice dated 30.10.1982 along with Draft Statement under Section 8 of Urban Ceiling Act, 1976 had been issued by the competent authority and that on the back of notice, the process server had made endorsement as under;;