BAHAU Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. Ashwini Kumar Srivastava, learned counsel for the petitioners, Sri Pankaj Kumar Gupta, learned counsel for the respondentgram sabha and Sri Jitendra Narain Rai, learned counsel for the staterespondents.

(2.) With the consent of learned counsel for the parties, the instant petition is being heard and disposed of finally without inviting counter affidavit.

(3.) Brief facts of the case are that the proceeding under Ss. 33/39 of the U.P. Land Revenue Act has been initiated in respect to the petitioners' entry, i.e. plot No 247 M situated in village Tikari, Pergana Maghar Paschim, TehsilRushauli, District Basti on the basis of the report dtd. 20/10/2013 submitted by lekhpal. The Sub Divisional Officer vide order dtd. 22/11/2013, expunged the petitioners' entry. Against the order dtd. 22/11/2013, passed by the Sub Divisional Officer, petitioners filed a revision before the Board of Revenue being Revision No. 518/2013. The Board of Revenue initially entertained the revision and granted interim order for maintaining the status quo vide order dtd. 19/12/2013. The Board of Revenue, after hearing the parties, dismissed the revision filed by the petitioners vide order dtd. 11/8/2022, hence, this writ petition for quashing the orders dtd. 11/8/2022, passed by respondent No. 1 and 22/11/2013, passed by respondent No. 3 under Ss. 33/39 of the U.P. Land Revenue Act, 1901.