BHAGWAN DEEN Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Kuldeep Singh, learned counsel for petitioner as well as learned Standing Counsel for State-respondent Nos. 1 and 2, Sri Pankaj Kumar Tiwari and Sri Vaibhav Kr. Shukla, learned counsel for respondent No. 3.

(2.) In light of the proposed order, notices to remaining private respon-dents are dispensed with.

(3.) It has been submitted by learned counsel for the petitioner that respondent No. 3 is the recorded tenure holder of Gata No. 976/0.012 hectare, situated in village - Dulhapur Bankata, pargana, Tehsil and District -Gonda, there is a discrepancy in the village map, and accordingly, an application under sec-tion 24 of the UP Revenue Code was given by the petitioner with regard to Gata number 976, area 0.012 hectare. The land of the petitioner is situated adjacent to Gata No. 976, and it is his case that any disturbance or change in Gata No. 976 shall effect the petitioner.