(1.) Heard Ms. Savita Jain, learned counsel for the petitioners and Sri M.E. Khan, learned Standing Counsel for opposite parties. Fact, in brief, in the present case are that petitioners have purchased the land bearing Gata no.2024 area measuring 1 Bhigha 3 Biswa situated at village Manthar, Pargana Harha, Tehsil and District Unnao through registered sale deed from Jai Rani on 3.6.1967.
(2.) On the basis of sale-deed, name of the petitioners were recorded in the revenue record. Due to mistake of Naqsha Navees, petitioners moved an application for correction of map under Sec. 28 of the U.P. Land Revenue Act before Collector Unnao. In the said matter, a report of draftsman as well as Tehsildar has been called which were submitted to which petitioners filed their objection.
(3.) However without considering the objection of the petitioner as well as without making spot inspection, petitioner's application under section 28 of the U.P. Land Revenue Act has been rejected vide order dated 2.3.2015 by the Collector Unnao, challenged by the petitioners by filing revision bearing Revision No.C20151000001227 (Hari Lal and others Vs. State of U.P.) under Sec. 219 of the U.P. Z.A. and L.R. Act before opposite party no.1/Additional Commissioner (Administration) Lucknow Division Lucknow, the same was also dismissed on 30.7.2015.