GULZARI LAL Vs. BABU RAM AND ORS.

JUDGEMENT

(1.) Heard Sri S.N. Singh, learned counsel for the petitioner. None appeared on behalf of respondents though the case is called in revised, hence I have proceeded ex parte against respondents.

(2.) This writ petition has been filed by petitioner, Gulzari Lal (now deceased and substituted by legal heirs) assailing the order dated 17.09.1971 passed by Deputy Director of Consolidation, Jalaun, Camp at Farrukhabad (hereinafter referred to as the "DDC"), whereby it has allowed Revisions No. 220, 221 and 222 declaring Babu Ram, Munshi Lal and Kanauji Lal as "Sirdars" of land in dispute. It has further held that under United Provinces Tenancy (Amendment) Act, 1947 (hereinafter referred to as the "Amendment Act, 1947") persons recorded in basic year are entitled to retain possession upto three years from the date of reinstatement and such recorded persons shall retain possession of disputed land for a period of three years from the date of Revisional order and during such period they shall be recorded as "Asamis" over disputed land recorded in their names in the basic year.

(3.) The dispute initially raised related to Khatas No. 135, 261 and 273 but petitioner claim is in respect of Khata No. 135 of which he claims to be a Sirdar. The land is situated in Village Chilsari, Pargana Shamsabad West, District Farrukhabad. Patta of land was taken from erstwhile Zamindar in 1943 and he was cultivating same since then. Khata No. 135 comprised of Plots No. 221 (area 0.60 acres), 224 (area 0.72 acres) and 225 (area 0.63 acres).