SHASHI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjay Kumar Srivastava, Advocate alongwith Sri Akshat Kumar, learned counsel for the petitioners, Sri Hemant Kumar Pandey, learned State counsel and Sri Ashok Kumar Verma, learned counsel for the contesting respondent No. 5. Other private opposite parties, as stated by Sri Verma, are formal parties.

(2.) By means of this petition, the petitioners have assailed the order dtd. 23/10/2021 passed by the respondent No. 4/Sub-Divisional Magistrate, Sarojni Nagar, Lucknow on an application instituted under Sec. 24 of U.P. Revenue Code, 2006 (in short "Code of 2006") registered as Case No. 13504/2021, Computerized Case No. T202110460513504 (Bhola v. Smt. Shashi Devi and others) and the order dtd. 6/10/2022 passed by respondent No. 3/Commissioner, Lucknow Division, Lucknow in Appeal No. 1757/2021, Computerized Case No. C202110000001757 (Smt. Shashi Devi and others v. Bhola and others) instituted under Sec. 24(4) of the Code of 2006 as also the order dtd. 20/12/2023 passed by the respondent No. 2/Board of Revenue, Uttar Pradesh, Lucknow in Revision No. REV/2563/2022/ Lucknow, Computerized Case No. R20221046002563 (Smt. Shashi Devi Sachan and others v. Bhola) instituted under Sec. 210 of the Code of 2006.

(3.) By the order dtd. 23/10/2021, the respondent No. 4 had confirmed the demarcation report dtd. 24/8/2021. The order dtd. 23/10/2021 on reproduction reads as under:-