SAIFUDDIN Vs. ADDITIONAL COMMISSIONER (J), LUCKNOW DIVISION, LUCKNOW

JUDGEMENT

(1.) Heard Sri R.K. Chaudhary learned counsel for the petitioner, Senior Advocate Mohd. Arif Khan assisted by Mohd. Aslam Khan, Santosh Kumar Srivastava & Manish Kumar for opposite party.

(2.) Petitioner has challenged the orders dated 22.2.2011 passed by Additional Commissioner (Judicial), Lucknow Division, Lucknow and the order dated 30.7.2009 passed by the Additional Collector (Finance & Revenue), Lucknow ( as contained in Annexure nos. 1 & 2 respectively to the writ petition).

(3.) Counsel for the petitioner states that on 23.1.2007 one Manohar Bhargava filed an application under Section 28 of the Land Revenue Act in the court of Additional Collector for correction of the map of Gata No. 56 Area being 2.3620 hectare. He stated that he is recorded tenure holder as Bhumidhar with transferable rights of the land of said Gata and is in possession of the entire recorded area of 2.3620 hectare. Due to mistake of Naqsha Navees the map of lesser area has been prepared, which requires correction.