- (1.) Heard the learned counsel for the parties and perused the record.
(2.) This petition has been filed challenging the order dated 15.02.2008 passed by the Sub-Divisional Magistrate, Nawabganj, Barabanki and the order dated 06.04.2019 passed by the Additional Commissioner (Judicial), Ayodhya Division, Ayodhya.
(3.) It is the case of the petitioner that the orders impugned have been passed in violation of Principles of Natural Justice as the petitioner is the recorded Tenure holder/Bhumidhari with transferable rights of Plot numbers in question situated in Nawabganj, District Barabanki. It has been submitted that the land of Gata No.1852/0.959 Hectare, Gata No. 1854 M/0.706 Hectare, Gata No.1857 M/0.025 Hectare and Gata No.1870/0.659 Hectare of Khata No.1554 of Village Barabanki Urban, Pargana and Tehsil Nawbaganj, District Barabanki, originally belonged to Late Darbari who was Sirdar of the land. After his death the name of his widow Smt. Rukana was recorded in the Revenue records. Later, on death of Smt. Rukana, the name of Bhure son of Buddhu, who was the grand son of Rukana was entered in the Khatauni by an order dated 16.06.1986 passed by the Naib Tehsildar, Jaidpur, Nawabganj, District Barabanki.;