Yogendra Kumar Sangal, J. - (1.) This Writ Petition has been filed by the petitioners with the prayer to issue a Writ, Order or Direction in the nature of certiorari to quash the order dated 03.10.2003 passed by the District Deputy Director of Consolidation/Collector, Rai Bareilly in suit No. 3684/64/DDC of 1983, order dated 16.09.2002 passed by Additional Commissioner, (Administration), Lucknow Division Lucknow in Revision No. 386/83-84 and order dated 25.02.2010 passed by the Board of Revenue in Revision No. 77/2002-03.
(2.) Heard learned counsel for the petitioners,learned Standing Counsel for the respondent no. 1 & 2 , learned counsel for the respondent No. 3 , Smt. Shanti Devi who has also filed Caveat Petition.
(3.) Consolidation proceedings in the village where property in dispute situates came to end and notification under Section 52 of the Act was published on 18.08.1971. Smt. Shanti Devi, respondent no. 3 moved an application under Section 28 of the Land Revenue Act for correction of the map of land of Gata No. 93. Learned Collector called a report of the Lekhpal and he submitted the same on 14.05.1983. Simultaneously, a report was also called from the Consolidation Officer, which was submitted on 07.08.1982. Two reports of Assistant Director of Consolidation and Assistant Consolidation Officer dated 06.12.1982 are also available on the record. Considering the reports and hearing in the matter, learned Collector allowed the application of correction of the Map vide order dated 03.10.1983. Aggrieved by this order, a Revision was filed before the Additional Commissioner ,Lucknow Mandal Lucknow but the same was dismissed vide order dated 16th September, 2002. Both these orders were challenged before the Board of Revenue but the same was also dismissed , hence this writ petition has been filed.;