MATBUNNISA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Faiz Ahmad Khan, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent Nos. 1 to 3 and Sri Pankaj Gupta, learned counsel for the respondent No. 4/Gaon Sabha concerned.

(2.) By means of this petition, the petitioner has assailed the order dtd. 8/1/2010 passed by the respondent No. 3/Collector, District Balrampur in Case No. 59 instituted under Sec. 198(4) of U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950") as also the order dtd. 2/1/2024 passed by the respondent No. 2/Commissioner Devi Patan Manda Gonda in Revision No. 00034/2010, Computerized Case No. C201008000000034 (Matbunnisa v. State of U.P.) instituted under Sec. 333 of the Act of 1950. The petitioner has also sought the consequential relief.

(3.) Brief facts of the case, which are relevant for the purposes of disposal of this petition, are to the effect that Lekhpal of the area concerned i.e. Village Nanhuwapur, Tehsil- Tulsipur, District- Balrampur suo moto prepared a report with regard to Gata No. 398M/0.320 Hectare, Gata No. 1168/0.084 Hectare, Gata No. 1435/0.104 Hectare, Gata No. 1287M/0.057 Hectare recorded as Naveen Parti in revenue records as also in relation to Gata No. 1387/0.112 Hectare and Gata No. 1398M/0.275 Hectare recorded as Banjar in revenue records and recommended the name of three persons namely Sita Devi w/o Vishwa Nath, Sansaarmadi s/o Bhondu and Matbunnisa/petitioner w/o Saide for providing plantation lease (oRs.{kkjksi.k iV~Vk). This report also says that Gram Pradhan is in enmity with these persons, as such, Gram Sabha has not made any proposal in this regard.