- (1.) Heard Shri H.N. Singh, learned Senior Advocate for the petitioner and Shri Manu Singh for the Land Management Committee, respondent no. 2.
(2.) The dispute in the writ petition pertains to two plots, plot no. 130 and plot no. 140 situated in village Sainpur, Pargana Mursaan, Tehsil and District Hathras/Aligarh.
(3.) The Land Management Committee appears to have filed an objection under Section 9A(2) of the U.P.C.H. Act to the effect that plot no. 130 was recorded in the name of Roop Singh and Resham Singh sons of Fauji as its bhumidhar while plot no. 140 of khata no. 176 was recorded as pasture land. The settlement area of plot no. 130 was 4.356 hectares. During survey it was found that plot no. 130/1 had an area of 4.959 while plot no. 130/2 had an area of 0.081. On the contrary the settlement area of plot no. 140 is 3.572 while during survey its area was found to be 2.400. The objection was that the area of plot no. 140 had been included in plot no. 130. This access area was liable to be reduced and included in plot no. 140.;