LAXIMAN OBJECTION FILED APPROPRIATE BENCH Vs. UP ZILA ADHIKARI/SUB-DIVISIONAL OFFICER MISRIKH SITAPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for the respondent - State.

(2.) By means of present writ petition, the petitioner is challenging the order of opposite party No.1 dtd. 7/2/2001 by which earlier order dtd. 29/12/1997 has been cancelled without giving opportunity of hearing to the petitioner.

(3.) Factual matrix of the case is that the petitioner belongs to scheduled caste category and is a landless agricultural labourer. The petitioner is in continuous occupation and possession of the land in question for last more than 40 years. Initally, the said land was Usar land. The petitioner after putting his hard labour and skill could be able to turn the same into fertile land. Lekhpal of the circle submitted his report that the petitioner is in possession of the land in question prior to 3/6/1985 and at present he has sown