SUGHAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the petitioner, learned Standing Counsel appearing on behalf of Respondent Nos.1, 2 & 3, Shri Hari Narayan Singh, learned Counsel appearing on behalf of Respondent No.4 and Shri Vimal Kumar, learned counsel appearing on behalf of Respondent Nos.5 & 6 and perused the record.

(2.) The present writ petition has been filed inter-alia with the following prayers:-

(3.) Facts in brief as contained in the writ petition are that the plot no.1560M area 0.121 hectare situated in village Ummedpurwa Mauza Anaugi, Pargana & Tehsil & District Kannauj recorded in revenue record as Banzar land. It is stated in paragraph-7 of the writ petition that Respondent Nos.5 & 6 are not eligible to be allotted agricultural lease over the said plot having sufficient agricultural land. Petitioner is still in possession over the plot in question from his ancestral period and during the course of the allotment of agricultural lease in favour of the Respondent Nos. 5 & 6 dtd. 4/1/2014, such land was not vacant because the land of the petitioner i.e., plot no.1562 and 1563 is situated adjacent to the plot no.1560 and the petitioner has constructed house over the plot no.1560 and installed tube-well over it for irrigation of his agricultural land and some trees are also grown over it.