MAHESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ajay Kumar Pandey, learned counsel for the petitioners, Sri Upendra Singh, learned Additional Chief Standing Counsel, Sri M.E. Khan, learned counsel for the respondent no.5 and Sri Mohan Singh, learned counsel appearing for the Gaon Sabha.

(2.) This petition has been filed challenging the order dated 30.11.2009 passed by the Chief Revenue Officer/ Collector, Faizabad, Ayodhya and the order dated 07.01.2021 passed by the Additional Commissioner (Administration) Ayodhya Division, Ayodhya, rejecting the Revision filed by the petitioners.

(3.) It is the case of the petitioners that the Land Management Committee of Gaon Sabha Chandipur Nagahara, Pargana Paschim Rath, Tehsil Bikapur, District Faizabad, made a proposal for grant of agricultural lease in favour of 134 persons including the petitioners herein, and the said proposal was approved by the Sub Divisional Magistrate Bikapur on 30.03.2002. The petitioner no.2- Sukhraj and the predecessor-in-interest of petitioner nos.4, 5 and 6 Ramesh Kumar being members of the Land Management Committee were granted permission from the Collector Faizabad for grant of lease as is required under Section 28 (C) of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as "the Act of 1947").