JHANGUR Vs. SANTRAM

JUDGEMENT

(1.) This is a reference made by the Addl. Commissioner, Faizabad Mandal, Faizabad in his Revision Nos. 1097 and 1094 arising out of Judgment and order dated 31.5.94 by the trial court in his Case No. 937 under Sec. 198 (4) of U.P.Z.A. and L.R. Act.

(2.) I have heard the learned counsel for the parties and perused the record of the case. The learned counsel for the revisionist has supported the reference made by the learned Addl. Commissioner.

(3.) The Addl. Commissioner had clearly mentioned that Gate No. 47/012 acre is reserved for Harijan Abadi. Accordingly, he has rejected the Revision No. 1094 and the land (No. 47/012 acre) will remain Harijan Abadi to be allotted to the eligible persons belonging to the Scheduled Caste.