(1.) Heard Sri Sukhveer Singh, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1 to 4.
(2.) In the light of proposed order notice to private respondents is dispensed with.
(3.) Present proceedings have arisen out of application under Sec. 34 of the U.P. Revenue Code, 2006, which was preferred by the private respondents before the Consolidation Officer, which application was allowed by means of order dtd. 5/1/2024, against which the petitioner has filed appeal before the Sub-Divisional Magistrate which appeal was dismissed by means of order dtd. 4/1/2025. Against order dtd. 4/1/2025, petitioner preferred revision before the Commissioner, Lucknow Division, Lucknow which was also rejected by order dtd. 21/5/2025.