Prakash Krishna, J. - (1.) Heard Sri Radhey Krishna Pandey, learned counsel for the petitioner, Sri Rakesh Pandey, learned counsel for the contesting respondents and Sri Rajesh Kumar learned brief holder on behalf of the State respondents.
(2.) The present writ petition is directed against the order dated 2.5.2009 passed by the S.D.M. Sant Ravi Das Nagar, Bhadohi in Case No. 36 of 2009 under section 33/39 of the U.P. Land Revenue Act.
(3.) It appears that a plantation lease was granted in favour of the petitioner in the year 2000. Thereafter after about 9 years some application was filed before the District Magistrate making a complaint that the said plantation lease has been illegally granted in favour of the petitioner. On the said application the District Magistrate directed the S.D.M. Bhadohi to make an inquiry and to find out about the correctness of the complaint. The S.D.M. Bhadohi without issuing any notice to the petitioner ordered that the name of the petitioner be deleted from the revenue record on the ground that the alleged lease in favour of the petitioner was obtained by playing fraud.;