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Judgment
6 paragraphs · 212 wordsPankaj Purohit, J
According to the petitioner, he is landless agricultural labour belonging to scheduled caste community, who is entitled to allotment of land under Section 198 of U.P. Zamindari Abolition and Land Reforms Act, 1950 (for short “ZA & LR Act”).
In this writ petition, petitioner contend that a huge chunk of land, which was declared surplus in proceedings under U.P. Imposition of Ceiling on Land Holdings Act, 1960, is available for allotment to weaker sections of society, however, claim of the petitioners for such allotment, is not being considered.
Learned State Counsel, per-contra, submits that since petitioner is not the only persons eligible for allotment under Section 198 of ZA & LR Act and there are thousands of other eligible persons, therefore, petitioner’s claim for allotment shall be considered as and when the exercise of allotting the land is undertaken.
The writ petition is, therefore, disposed of with a direction to the competent authority to consider claim of the petitioner for allotment, whenever the exercise of allotting land under Section 198 of ZA & LR Act is undertaken. District Magistrate, Udham Singh Nagar is directed not to divert the surplus land for purposes not permitted by law.
Pending application, if any, stands disposed of accordingly.