(1.) Heard Sri Yogesh Kumar Singh along with Sri Subhash Singh Yadav, learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 15.7.2013 passed by the Additional Commissioner(Judicial II) Varanasi Division Varanasi in Revision No. 231 of 2013 (Imran Ansari Vs. Tasrifun and others) and order dated 26.9.2013 passed by the learned Member Board of Revenue in Revision No. 2668/LR/2012-13 (Tasrifun Nisha and others Vs. Imran Ansari and others).
(3.) Vide order dated 15.7.2013, the Additional Commissioner has allowed the revision by setting aside the order dated 30.4.2010 passed by the Sub-Divisional Officer in a proceeding under Section 33/39 of U.P.Land Revenue Act, 1901 ( in short 'the Act'). Whereas by the subsequent order dated 26.9.2013, petitioner's revision has been dismissed with the finding that there is no illegality in the order passed by the learned Additional Commissioner.
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