RAM NARESH Vs. SUVEJ SINGH

JUDGEMENT

(1.) Heard Sri Syed Mohammad Nazar Bokhari, learned counsel for the petitioners, Sri Vipin Kumar, learned counsel for the respondent No. 1 and Sri Tarun Gaud, learned Standing Counsel appearing on behalf of respondent Nos.2 to 4 and Sri Sher Bahadur Singh, learned counsel for the respondent No. 5.

(2.) The present petition has been instituted against the order dtd. 15/1/2020, passed by the respondent No. 3 and order dtd. 25/4/2023, passed by the respondent No. 4, it is the case of the petitioner that the proceedings under Sec. 30 of U.P. Revenue Code, 2006 has been initiated for seeking correction of map only wherein certain discrepancies has been highlighted that Plot No. 22 has been mentioned two times with the fragmented line available in the map which reflects that there are two plots having the same number of 22.

(3.) The application preferred by the petitioners under Sec. 30 of U.P. Revenue Code, 2006 has been rejected by the respondent No. 3 on the basis of proceedings initiated by the petitioners themselves under Sec. 28 of the U.P. Land Revenue Act and the same was also dismissed vide order dtd. 27/5/1998 and the same was challenged before the respondent No. 4 which culminated into order dtd. 4/9/2001 dismissal against the petitioner.