- (1.) Heard Sri B.B. Paul, learned counsel for the petitioner and Sri Manu Singh, who has accepted notice on behalf of Gaon Sabha, respondent no. 6.
(2.) The writ petition arises out of a suit under Section 229-B filed by the petition seeking benefit of sub-section 4F of section 122B of the U.P. Zamindari Abolition and Land Reforms Act and seeks quashing of the orders dated 21.11.2008, 26.03.2010 and 15.09.2015 passed by the respondents 4, 3 and 2 respectively.
(3.) The suit claiming benefit of sub-section 4F of section 122B was filed regarding 5 plots, namely plot nos. 19 (area 2 Bigha), 20 (area 2 Bigha), 29 (area 2 Bigha), 13 (area 2 Bigha) and 30/5 (area 7 Bigha) of Khata No. 139 having total area of 15 Bighas, situated in Village Alampur subhkara Mafi, Pargana and Tehsil Koil, District Aligarh.;