(1.) Heard Shri Avadesh Kumar, learned counsel for the petitioner and Shri R.S. Pandey, learned counsel for opposite party Nos. 4 and 5 as well as learned Standing Counsel.
(2.) Present writ petition is an example of the present State of Affrairs where the litigant with the support of an Advocate approached this Court by concealing material facts, filing false affidavits with intention to get ex parte order, causing great mental pain and agony to the counter part like opposite party Nos. 4 and 5 of the present writ petition.
(3.) Brief facts of the present writ petition relate to disputed land claimed by the petitioner as his own property. According to learned counsel for the petitioner, the said land of Gata No. 2206/32 measuring nine bigha 17 biswa was given to petitioner by Bhoodan Yagya Samiti. Petitioners name was said to be recorded in the revenue record on 1-11-1958, on the basis of order passed by Tehsildar sometime in between 1365 fasli to 1366 fasli. The extract of Khatauni has been filed as Annexure No. 1 to the writ petition. It has been further pleaded by the petitioner that during the consolidation proceedings also the land in question was recorded in the petitioner's name as he was found in possession of the land in question, on the basis of lease granted by Bhoodan Yagya Samiti. It appears that at later stage when CH Form 11 was issued by the Consolidation authorities under the Consolidation of Holdings Act, it was found by the District Magistrate that the entries made in the revenue record were forged. Accordingly by order dated 6-9-1999, the District Magistrate, Raebareli had expunged the petitioner's name and order passed by the District Magistrate was recorded in the CH Form 11.