ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Suresh Chandra Varma, learned counsel for the petitioners and Shri H.N. Singh, learned Senior Advocate for the contesting respondent.
(2.) The writ petition arises out of proceedings under Section 33/39 of the U.P. Land Revenue Act and seeks a writ of certiorari for quashing the order dated 12.12.2019 passed by the Commissioner and the orders dated 24.02.2016 and 10.10.2017 passed by the Sub Divisional Officer, Tehsil Sadar, District Mau, respondent no.2 regarding land of Khata Nos.318 and 199 of village Kushmausi, Pargana Mohammadabad Gohna, Tehsil Sadar, District Mau.
(3.) The proceedings under Section 33/39 of the U.P. Land Revenue Act had been instituted by the respondent IInd set alleging that they had filed the objections under Section 9A(2) of the U.P. Consolidation of Holdings Act for expunging the name of one Markendey from the land over which, he was wrongly recorded. These objections are stated to have been allowed in 1977 and 1995 as regards two separate khatas.;