Prakash Krishna, J. - (1.) Heard Sri R.K. Awasthi, learned counsel for the petitioners, Sri. D.D. Chauhan, learned counsel for respondent No. 4 and Sri. Rajesh Kumar, learned counsel for respondents No. 1,2 and 3 and perused the record of the case.
(2.) As jointly agreed by by them, the writ petition is being disposed of finally at the admission stage without calling a counter affidavit.
(3.) By means of the present writ petition, the petitioner has challenged the order dated 9th June, 2010 passed by the Sub-Divisional Magistrate, Chail, District Kaushambi in Case No. 106 of 2010, under Section 33/39 of the Land Revenue Act, whereby the authority concerned has ordered that the name of the petitioner be expunged in the revenue record and plots be recorded in the name of Gaon Sabha.;