LOKENDRA SINGH Vs. COMMISSIONER MORADABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Shailendra Singh, learned Standing Counsel for the respondent nos. 1, 2 and 12, and Sri M.N. Singh for the respondent no. 11.

(2.) This matter arises out of the rejection of the claim against the cancellation of the lease of the petitioner under the provisions of sub-section (4) of Section 198 of the U.P. Z.A. & L.R. Act, 1950.

(3.) The petitioner claims himself to be a landless person who came to be allotted certain land under the provisions of Section 198 (4) of the U.P. Z.A. & L.R. Act, 1950. The said allotment came to be scrutinized by the competent authority and a report was submitted that at the time of allotment of land to the petitioner his father was in possession of 25 bighas of agricultural land, and not only that, his mother also had a lease in her favour as noted in the objections and the report against the petitioner.