- (1.) Heard Sri Amitabh Rai, learned Standing Counsel for Review-Applicants and Sri Dwijendra Nath Pandey, learned counsel for Respondent-Petitioner.
(2.) This is an application seeking review of the judgement dated 19.12.2017 passed in Writ Petition No. 8650(MB) of 2008 whereby writ petition was allowed.
(3.) Petitioner-Ram Das filed aforesaid writ petition seeking a writ of mandamus commanding respondents not to interfere in the peaceful possession of petitioner over land bearing Khasra No.1714, measuring 0.449 hectare and Khasra No.2557, measuring 0.2820 hectare, situate in village Haivatmau, Mavaiya, Lucknow. Petitioner also sought a writ of mandamus commanding respondent-2 to delete the name of State Government from Revenue Record and substitute petitioner's name.;