A.P. Sahi, J. - (1.) Heard Sri Surendra Pratap Singh learned Counsel for the petitioner and Sri S.K. Yadav holding brief of Sri Anju Kumar for the respondent No. 3 Gaon Sabha and the learned Standing Counsel for the respondent Nos. 1 and 2.
(2.) The controversy in brief is that the petitioner claims herself to be the allottee of the land under a lease. During the proceedings after the consolidation operation had set in, an order was passed in favour of the petitioner which is Annexure 1 to the writ petition and accordingly the petitioner on the strength of the lease deed dated 1.3.1972 was directed to be recorded as Bhumidhar with non-transferable rights.
(3.) The Gaon Sabha filed an objection under section 9-A (2) in respect of the same plot alleging that the land has been wrongly leased out to the petitioner as it is State land. The Consolidation Officer issued notices and thereafter fixed a date on 21.7.2005.;