NANDLAL Vs. CHAKBANDI ADHIKARI AKBARPUR AMBEDKAR NAGAR

JUDGEMENT

(1.) Heard Shri Vijay Bahadur Verma, learned counsel for the petitioners, Shri Upendra Singh, learned counsel appearing for the State-respondents and Shri Mohan Singh, appearing for the Gaon Sabha and perused the record.

(2.) This petition has been filed challenging the order dated 23/1/2021 passed by the Consolidation Officer, Akbarpur, District Ambedkar Nagar, under Rule 109 A (1) of the Rules framed under the Consolidation of Holdings Act hereinafter referred to as Act.

(3.) It is the case of the petitioners that the old Gata No.813 Min. admeasuring 2 bigha and 15 Biswansi and old Gata no.875 Min. admeasuring 2 bigha i.e. a total of two plots of land measuring 4 bighas and 15 Biswansi situated in Village Sudhari, Mauja Afjalpur, Pargana and Tehsil Akbarpur, District Faizabad, later on, District Ambedkar Nagar, was the Zamindari land of the Intermediary Musamaat Shakeena Bibi widow of Syed Rafiq Hussain resident of Lorpur. The said land was given on patta to the predecessor in interest of the petitioner on 1/7/1947. A copy of the patta/lease deed for agricultural purpose entered into between Power of Attorney holder of Intermediary and the father of the petitioners Bhola Ahir has been filed as Annexure-1 to the petition.