Sudhir Agarwal, J. - (1.) HEARD Sri Anurag Yadav, holding brief of Sri Mahendra Pratap, learned Counsel for Petitioner and learned Standing Counsel for Respondents and perused the record.
(2.) WRIT petition is directed against the order dated 28.11.1988 passed by Deputy Collector, Phulpur, Azamgarh under Section 29/ 41 of Land Revenue Act and appellate order dated 27.2.2007 passed by Addl. Commissioner, Azamgarh Region, Azamgarh rejecting appeal. It is contended that on account of measurement, the area of land of Petitioner was reduced while that of others was increased beyond their entitlement and this point was raised before the appellate authority as is evident from para 12 of his memo of appeal, but has been ignored by appellate authority and instead it has observed that Appellant has not stated any where as to what loss is caused to him on account of marking of boundary.
(3.) LEARNED Counsel for Petitioner contended that as a result of measurement, area of plot No. 478 has got increased while Petitioner's land as a result thereof has got reduced and this fact was pleaded by him in the memo of appeal, which has not been considered.;