- (1.) Heard Sri Krishnaji Khare, learned counsel for the petitioner, Sri Rajesh Yadav, learned counsel for the respondent no. 3, the Gaon Sabha and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of an objection under Section 9A(2) filed by the petitioner. The objection was filed on the ground that the petitioner, a member of the scheduled caste was in possession over the land from prior to the cut of date and was therefore, entitled to be recorded as its bhumidhar on the basis of the provisions contained in Section 122B(4F) of the U.P. Zamindari Abolition and Land Reforms Act.
(3.) The land in dispute consists of plot nos. 2006m area 2 Bigha, 2074m area 14 Biswa and 1409 was 1 Bigha.;