AKBAR HUSSAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Brajesh Shukla for the petitioner, Standing Counsel for State of UP and Sri Rajesh Kumar holding brief of Sri Arun Kumar Srivastava for gram panchayat.

(2.) A perusal of the impugned order shows that petitioner has moved an application for correction of map of plot no. 204 m. It may be mentioned that total area of plot no. 204 is 0.466 hectare out of which an area of 0.243 hectare is recorded in the name of the petitioner and remaining area of 0.223 hectare was recorded as bajar land. In the application of the petitioner a report was called for. In the report dated 29.3.2014, Revenue Inspector has found that map has not been correctly prepared. When the matter was considered by Additional Collector, he by the impugned order dated 17.11.2016 held that all the persons belonging to plot no. 204 were not impleaded as party in the application. In case, the correction as submitted in the report dated 29.3.2014 is made out , then rasta land will be affected on the spot which may create a dispute on the spot. On these findings he rejected the application. The petitioner challenged the aforesaid order in revision which has been dismissed by Additional Commissioner by order dated 9.3.2017 on the ground that plot in dispute is a banjar land of gaon samaj and there is no question of correction of map of this land. Hence this writ petition has been filed.

(3.) I have considered the arguments of the counsel for the parties and examined the record.