- (1.) Heard learned counsel for the petitioners and learned State Counsel. Shri Azad Khan, learned counsel representing the Land Management Committee concerned has also been heard.
(2.) The claim of the petitioners pertains to their rights flowing from section 122-B(4) F of U.P.Z.A. and L.R. Act (hereinafter referred to as 'the Act') in respect of Gata No.693 having an area of 0.414 hectare, situate in village-Pandara, Pargana-Pratapganj, Tehsil-Nawabganj, District-Barabanki.
(3.) In a proceeding instituted by the petitioners under section 198(4) of the Act, the Collector, Barabanki passed an order way back on 24.01.2009 whereby he not only cancelled the lease allotted by the Land Management Committee in favour of certain other individuals but also ordered that petitioners be admitted in the revenue records in the light of the provisions contained in section 122-B (4) F of the Act. The Collector while giving such a direction has recorded a categorical finding that the petitioners belong to Scheduled Caste and have been in possession over the land in dispute and as such they are eligible and entitled to be given the benefit of section 122-B (4) F of the Act.;