RAM DULAR SINGH Vs. BABU SUKHU RAM

JUDGEMENT

(1.) This case has been referred by Mithan Lal, J., to a larger bench for decision of the following questions :"

(2.) Did the appellants become adhivasis of the disputed land under the provisions of Section 20 (a) (ii) of the U. P. Zamindari Abolition and Land Reforms Act from the commencement of the said Act and then became sirdars after proceedings under Chapter IX-A of the said Act?

(3.) Alternatively have the appellants become adhivasis under Section 20 (b) of the U. P. Zamindari Abolition and Land Reforms Act and thereafter sirdars under Chapter IX-A of the said Act?