(1.) Heard Sri Vijay Bahadur Verma, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent No. 1 and Sri Vinod Kumar Pandey, learned counsel for the private-respondent Nos. 2 and 3 namely Sukai and Sukhdeo.
(2.) The instant petition has been preferred seeking following main relief(s):-
(3.) The order dtd. 3/9/2004 passed by the Additional District Magistrate (Law and Order)/Deputy Director of Consolidation, District-Faizabad now Ayodhya (in short "DDC") in Revision No. 2313/23 (Sukai v. State and others), under Sec. 48 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953"), which is extracted hereunder, has been assailed on the ground that the DDC committed jurisdictional error in interfering in the order dtd. 12/8/2001, passed by Consolidation Officer, Bikapur (in short "CO") in Case No. 2222 (Hriday Ram v. Sukai and others), under Sec. 9 (B) of the Act of 1953, whereby, 0.100 hectare land of Gata No. 924/1/18/10 situated at Village- Sihipur, Pargana-Paschim Rath, Tehsil-Bikapur, District- Faizabad now Ayodhya, was reserved for 'abadi' purpose.
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