KRISHANA GOPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) By means of present petition, petitioner has challenged the order dtd. 4/1/2023 passed by the respondent No. 2, in Revision No. 2285 of 2015, Computerized Case No. C201504002285 (Jaibul Nisha and others v. Krishna Gopal and others) filed under Sec. 219 of U.P. Land Revenue Act, 1901 (in short "Act of 1901"). 2. 1It is stated that proceedings for correction of map were initiated under Sec. 28 of the Act of 1901, which was registered as Case No. 473/315/146/ 90/56 (1415), Computerized Case No. D200904120073 (Krishna Gopal v. Jaibulnisha and others). The respondent No. 3/Collector/District Magistrate, Barabanki vide its order dtd. 20/5/2015 decided this case on the basis of the report of the Revenue Official dtd. 30/6/2014.

(3.) Being aggrieved by the order dtd. 20/5/2015, respondent No. 4 filed a revision under Sec. 219 of the Act of 1901, registered as Revision No. 2285 of 2015, Computerized Case No. C201504002285 (Jaibul Nisha and others v. Krishna Gopal and others). This revision was allowed vide impugned order dtd. 4/1/2023 passed by the respondent No. 1Collector, Ayodhya Division, Ayodhya.