SARVESHWAR MANDAL Vs. ADDITIONAL CHIEF REVENUE COMMISSIONER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the record.

(2.) THE present writ petition has been filed by the petitioner with a following prayer : -

(3.) UNDISPUTED , facts of the case are that the proceedings were initiated before the Survey Naib Tehsildar, Gadarpur under Section 54 of the land Revenue Act and the name of the petitioner was entered into the revenue record vide order dated 23.5.1998. Against the order dated 23.5.1998, the State was preferred a revision before Record Officer i.e. Additional Collector, Udham Singh Nagar, which was decided on 7.10.2004 and the order of survey Naib Tehsildar dated 23.5.1998 was set aside by the Additional Collector/Record Officer and the name of the petitioner was expunged and the name of the original tenure holder Sri Ravindra Nath was recorded.