Shitla Prasad Srivastava, J. - (1.) Though this petition is listed for admission but with the consent of learned counsel for the parties, it is being disposed of finally.
(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel at length.
(3.) On last occasion the matter was heard, it was vehemently urged by the learned counsel for the petitioner that the Appellate Authority has accepted the sale-deed of 1960 as evidence on behalf of the petitioner but the benefit was not given to the petitioner in respect of the land which was covered by the sale deed measuring 9.48 acres.;