RAMJI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) These two connected petition involve an identical controversy. They were ordered to be listed together, vide order dated 19.05.2020. Both the petitions have been heard together as learned counsel and petitioner, therein are common. They are being decided by a common order.

(2.) The common petitioner in both petition belongs to the scheduled caste and is a purchaser from persons who had been allotted the land, subject matter of the sale deeds, for agricultural purposes by the Gaon Sabha. Both vendors in these two petitions who are stated to belong to the scheduled caste became bhumidhars with transferable rights of the land allotted to them, in accordance with Section 131-B of the U.P. Zamindari Abolition and Land Reforms Act. They, thereafter, executed sale deeds in favour of the petitioner who also belong to the scheduled caste.

(3.) It appears that a notice was sent to the petitioner on the ground that he had purchased land from persons belonging to the scheduled caste who had acquired bhumidhari rights under Section 131-B of the U.P. Zamindari Abolition and Land Reforms Act. However, the sale deeds had been executed without due permission and, therefore, were hit by the provisions of Section 157-AA of the U.P. Zamindari Abolition and Land Reforms Act.