ANJANI Vs. BOARD OF REVENUE, LUCKNOW AND ORS.

JUDGEMENT

(1.) Heard Sri Rahul Sahai, learned counsel for the petitioner and Sri R.C. Singh, for the contesting respondent no. 2.

(2.) The writ petition arises out of proceedings under Section 33/39 of the U.P. Land Revenue Act and seeks quashing of the order dated 15.01.2016 passed by the Board of Revenue allowing a revision filed by the respondents.

(3.) The facts of the case briefly stated are that an entry was made by the Lekhpal in the khasra of non Z.A. land situated in Mauja Sahatwar Urf mahatpal, Pargana Khareed, Tehsil Bansdeeh, District Ballia. The petitioner instituted proceedings under Section 33/39 for expunging this entry alleging that the name of Vishwanath had wrongly been recorded under Class 15(2) in the khasra.