- (1.) Heard learned counsel for the petitioner and learned counsel for the respondent.
(2.) This petition has been filed by the petitioner challenging the order dated 21.11.2019 passed by the Additional Commissioner (Administration-II), Devi Patan Division, Gonda in Case No.375 of 2017 (Smt. Jhinka Vs. Swami Nath) as well as order dated 24.06.2017 passed by the respondent no.2 i.e. Tehsildar, Tarabganj, District Gonda.
(3.) A preliminary objection has been raised regarding maintainability of the petition on the ground that the petitioner had approached the Additional Commissioner against an order passed under Section 34 of the U.P. Revenue Code 2006 which related to the mutation proceedings at an interim stage and the Revision has been rejected by the Additional Commissioner only on the ground that against an interlocutory order, no Revision is maintainable.;