BARI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vishal Khandelwa, learned counsel for the petitioner through video conference and learned Standing Counsel for the State respondents. By means of this petition under Article 226 of the Constitution, the petitioner has assailed the order dated 20.04.2020 passed by the Board of Revenue, U.P., Allahabad.

(2.) The Plea taken by the petitioner is that it was an interlocutory order of stay, passed by the Sub Divisional Officer dated 01.01.2018 against which the revision was not maintainable and therefore, the Board of Revenue fell in serious error of law and jurisdiction in entertaining the revision petition.?

(3.) Briefly stated facts of the case are that the original tenure holder Balwant Singh was recorded over the land in question, however, while the Balwant Singh was still alive, it appears that by means of an administrative order a P.A. 11 entry was made striking off his name and mutating the names of Kuldeep Kumar and Sarita Devi. A misc. application was filed before the Tehsildar, Jasrana questioning the change in the entries in revenue records of the land in question and realizing the mistake