SURAJMAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition has been filed seeking to challenge the order dated 13.04.2004 passed by the Additional District Magistrate, Ghaziabad whereby the application filed by the petitioner seeking permission for transfer of certain land parcels had been turned down and also the order dated 11.10.2006 whereby the revision filed against the said order has also been rejected by the Additional Commissioner, Meerut Division, Meerut.

(2.) Contention on behalf of the petitioner is that permission had been sought under Section 157-A of the U.P. Zamindari Abolition and Land Reforms Act, 19501 for the purposes of transfer of land by the petitioner who belongs to a scheduled caste, to a person not belonging to a scheduled caste.

(3.) It is stated that the land held by the petitioner on the date of the application was 2.656 hectares, and even after the proposed transfer for which permission was being sought the land remaining with the petitioner would be 1.698 hectares. It is further submitted that the land in question having not been received by the petitioner by way of lease or by virtue of the provisions contained under Section 122-B (4-F) of the ZA and LR Act the orders impugned rejecting his application for permission are erroneous and are legally unsustainable.