RAJA RAM Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. Nand Lal Yadav and Mr. Ranjeet Asthana, learned counsels for the petitioners, Mr. Rameshwar Prasad Shukla, learned counsel for respondent-Land Management Committee and Mr. Abhishek Kumar Srivastava, learned Additional Chief Standing Counsel for the State respondents.

(2.) Brief facts of the case are that proceeding under Sec. 33/39 of the U.P. Land Revenue Act, 1901 was initi-ated which was registered as case No. 74 before the Collector. The Collector vide order dtd. 22/8/2001 ordered for cor-rection of entry in respect to the plot in question. Against the order dtd. 22/8/2001, revision was filed on behalf of petitioners before Board of Revenue which was registered as revision No. 231 of 2000-01. The aforementioned re-vision was dismissed vide order dtd. 28/9/2001. Against the order dtd. 28/9/2001, review application was filed on behalf of petitioners which was dis-missed vide order dtd. 27/12/2001 hence this writ petition for the following reliefs :

(3.) This Court entertained the mat-ter on 11/2/2002 and directed the parties to maintain status quo in respect to the plot in question.