As per case facts, the Petitioner, Saregama India Limited, sought conversion of 14.33 acres of land for residential and commercial use. Their application was rejected by lower authorities, who deemed ... them a lessee under an earlier retention order for factory purposes. The Tribunal affirmed this, leading to the current challenge. The question arose whether the Petitioner is a lessee by virtue of a prior order under Section 6(3) of the 1953 Act, or a raiyat by automatic retention under Section 6(1)(b) and (c) of the same Act, given the land falls within ceiling limits. Finally, the Court ruled that the land's retention was automatic under Section 6(1)(b) and (c), making any Section 6(3) order superfluous. Thus, the Petitioner is declared a raiyat and entitled to apply for conversion under Section 4C of the 1955 Act.