Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and Shri Rajesh Kumar, learned Standing Counsel for State respondents. Shri Manoj Kumar Yadav has accepted notice on behalf of Gaon Sabha.
(2.) In view of the order proposed to be passed, notices need not go to private respondents.
(3.) The petitioner is before this Court for a direction to the respondents to give and ensure possession of land Arazi No.633 area 0.0890 hect., which is allotted to the petitioner by the Land Management Committee (LMC) of the aforesaid village by way of Patta under the UPZA & LR Act and the same has also been approved by the Sub Divisional Magistrate (SDM) and the possession of which has also been earlier given to the petitioner.;