- (1.) Heard Mr. Hemant Kumar Misra, learned Counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner has challenged the order dated 16.1.2009 passed by the Assistant Collector (1st Class), Sadar, Lucknow i.e. opposite party No. I in Case No. 2/2/2/3/56/60/08-09, whereby a direction has been issued to delete the names of Vinay Kumar Bajpai and Vineet Kumar Bajpai sons of Ravindra Kumar and Smt. Asha Bajpai widow of Ravindra Kumar from Gata No. 800 measuring 5 Bigha.
(3.) The proceeding was initiated by the Collector on the basis of report submitted by the Tahsildar. The Tahsildar reported that the name of Ravindra Kumar over gata no. 800 measuring 5 Bigha has been found forged, which is liable to be deleted from the revenue records.;