BABU SINGH Vs. CONSOLIDATION OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) The lis at hand concerns the validity of the change in categorisation of certain land situated in District Hardoi, Uttar Pradesh, the subsequent grant of pattas in favour of the appellant and the consequential ripple of events that ensued.

(3.) The backdrop of the present dispute is that prior to 31/10/1992, the subject land in dispute was recorded in Category-6 in the khatauni in terms of paragraph A-124 of the U.P Land Records Manual [Hereinafter referred to as 'the Manual'], which classifies the lands within a village. Category-6 inter alia denotes barren or uncultivated land including the lands covered with water, sites, roads, buildings and other non-agricultural uses. The area in which the subject land is situated is governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 [ Hereinafter referred to as 'the Abolition Act'].