PARMESHWAR PRASAD Vs. BOARD OF REVENUE, ALLAHABAD

JUDGEMENT

(1.) Heard Sri Jagdamba Prasad Yadav, for the petitioners in both the writ petitions and Standing Counsel for the respondents.

(2.) Writ B No. 45209 of 2016 has been filed against the orders of Chief Revenue Officer dated 09.04.2013, deleting the names of Harideen, Paremeshwar Prasad, Mani Ram, Gaya Prasad, Rakesh, and Rajesh Kumar, from plot 287 (area 0.304 hectare) of village Bharsada, pargana Barausa, district Sultanpur and Board of Revenue, U.P. dated 29.07.2016, dismissing revision of the petitioners. Writ B No. 45211 of 2016 has been filed against the orders of Chief Revenue Officer dated 18.03.2013, deleting the name of Darbari, from plot 287 (area 0.304 hectare) of village Bharsada, pargana Barausa, district Sultanpur and Board of Revenue, U.P. dated 29.07.2016, dismissing revision of the petitioner, in the proceeding under Section 198 (4) of U.P. Zamindari Abolition and Land reforms Act, 1950 (hereinafter referred to as the Act).

(3.) Sub-Divisional Officer, by order dated 29.03.1992, passed in Case No. 8, under Section 122-B (4-F) of the Act, declared Darbari as 'bhumidhar with non-transferable right' of plot 287 (area 1-0-0 bigha), Harideen (now represented by Paremeshwar Prasad and Mani Ram) as 'bhumidhar with non-transferable right' of plot 287 (area 1-4-0 bigha), Bindeshwari Prasad (now represented by Gaya Prasad, Rakesh, and Rajesh Kumar) as 'bhumidhar with non-transferable right' of plot 287 (area 1-0-0 bigha), who claim to be a landless agricultural labourer belonging to Scheduled Caste of village Bharsada. The petitioners have not filed copy of the order dated 29.03.1992. They have filed copy of khatauni of the year 1399 F-1404 F, in which plot 287 was recorded as 'talab', which contains an endorsement of the alleged order dated 29.03.1992, recording names as aforesaid.