RAM SHANKAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rama Niwas Pathak, learned counsel for petitioner as well as learned Standing Counsel on behalf of State-respondent Nos. 1 to 6, and Sri Vimal Kishore Verma, learned counsel for respondent No. 8 and Sri K.K. Pandey, learned counsel for respondent No. 7.

(2.) The controversy in the present case is with regard to settlement of land situated at Gata No. 1367m area 1 Bigha 15 Biswa situated at Village and Pargana - Bijnour, Tehsil Sarojini Nagar, District Lucknow which was recorded as Usar land in the revenue records and was brought within the limits of the Lucknow Municipal Corporation in the year 2019.

(3.) It has been submitted that a case under Sec. 122(B)(4-F) of U.P.Z.A. and L.R. Act, 1950 was filed by respondent No. 8 i.e. Rajjan Lal as well as petitioner before the Sub-Divisional Magistrate, Lucknow. The case of respondent No. 8 was numbered as Case No. 261 /2001. It was alleged by respondent No. 8 that he is in occupation and possession of the said land for the last 15 years and also that he belongs to scheduled caste and is also a resident of gaon sabha Bijnour.