- (1.) Heard learned counsel for the petitioner, Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Komal Prasad Tiwari for respondent no.4 and the learned Standing Counsel for the State respondents.
(2.) Writ Petition No.3139 (MS) of 2020 has been filed challenging the order dated 13.1.2020 passed by the Tehsildar, Sadar, Lucknow and praying for a mandamus to be issued to respondent nos.1 and 2 to enquire into the conduct of respondent no.3 in not only passing the impugned order in respect of the village, which is not under his jurisdiction but also for keeping the application for certified copy of the impugned order pending before him without any rhyme and reason, and also for a direction to the respondents to take necessary steps so that the nature and status of the land of the petitioner being Gata No.4Sa, area 0.5675 hectare situated in Village Muzaffarnagar Ghuswal, Pargana Bijnore, Tehsil Sarojini Nagar, District Lucknow is protected and preserved from illegal and forceful occupation of respondent no.4.
(3.) Writ Petition No.3140 (MS) of 2020 has been filed by the petitioner challenging the orders dated 14.1.2020 and 31.8.2019 passed by the Sub Divisional Officer, Sarojini Nagar, Lucknow (for short 'SDO') in demarcation application moved by the petitioner and also prays for a mandamus to be issued to respondent no.3 to ensure that boundary marks already affixed on the land of the petitioner being Gata no.4Sa as aforesaid on the orders dated 4.4.2019/11.4.2019 passed by the SDO in Case no.RST/2319/2015 under Section 41 of the U.P. Land Revenue Act be not dismantled by any of the parties.;