Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner was granted a Patta of ceiling land on 19.12.1975 comprising of lands forming part of Gata No. 1426M (area 0-04 acre), Gata No. 1429M (area 0.032 hectares), Gata No. 1430 (area 0.028), Gata No. 1422 (area 0-24) total area measuring 3.04 Acres. During the consolidation proceedings new Plot number bearing Gata No- 920 (area 2-72 Acres) was allotted. On complaint being made the Patta of the petitioner was cancelled on 27.09.2005 whereupon the petitioner filed a Revision under Section 333 of the U.P.Z.A & L.R. Act whereupon the order of cancellation relating to the petitioner- Laxman was set-aside and the matter was remanded back for consideration afresh whereupon the impugned order dated 30.11.2009 was passed cancelling the Patta once again. Earlier the Patta was cancelled on the ground that the petitioner was not a resident of the village concerned, however, in the subsequent proceedings, the Patta was cancelled on the ground that on the basis of the documents submitted by him his age as on the date of grant of Patta was only 16 years, therefore, same could not have been granted to him. Secondly, as per a questionnaire submitted by the petitioner himself the Tehsil Authorities had given certain details in respect of the land of which the Patta was granted to the petitioner and according to the Additional Collector, Kheeri the total area of the said land was 7-76 Acres.
(3.) The contention of the counsel for the petitioner is firstly that Ration Card as also Voter I-Card were submitted in those proceedings by the petitioner. In the Voter I-Card the age was 21 years as on the date of grant of Patta, but, in the Ration Card as per the age mentioned therein it was only 16 years. He submitted that the Ration Card by itself was not conclusive proof of age of the petitioner and the Additional Collector erred in relying upon it at the same time ignoring the Voter I-Card to cancel the Patta.;