- (1.) Heard Smt. Shikha Srivastava, learned counsel for the petitioner and learned State Counsel. Shri Yogendra Nath Yadav has also been heard for the Gaon Sabha concerned.
(2.) By means of this petition the petitioner challenges an order dated 15.01.2014 passed by the Sub Divisional Officer/Assistant Collector, Sitapur, whereby the land in question has been ordered to be vested in the State Government in terms of the provisions contained in section 167 of U.P.Z.A. and L.R. Act (hereinafter referred to as 'the Act').
(3.) The petitioner has also challenged the order passed by the revisional court, namely, the court of Additional Commissioner (Administration), Lucknow Division, Lucknow, whereby the revision petition preferred by the petitioner against the order dated 15.01.2014 has also been dismissed vide order dated 16.11.2018. There is no dispute as regards the facts of this case. The petitioner is claiming his right on the land in question on the basis of a sale deed dated 03.05.2013 executed by the respondent nos.5 to 9 in his favour. There is also no dispute that the petitioner as also the respondent nos.5 to 9 belong to Scheduled Caste. There is no dispute that the respondent nos.5 to 9 had executed a sale deed in favour of the petitioner in respect of the land in question, which was allotted to them by the Gaon Sabha.;