Pankaj Mithal, J. - (1.) HEARD Learned Counsel for the petitioner.
(2.) PETITIONER has filed this writ petition challenging the order dated 24.10.2009 passed by the respondent No.3 Sub -Divisional Magistrate in proceedings under Section 33/39 of U.P. Land Revenue Act, 1901 and the order dated 5.12.2011 passed by the respondent No.2 Additional Commissioner (Administration) Meerut Division, Meerut in revision arising thereto. It appears that in revenue records Khasra No.115/7 area 0.215 hectare and Khasra No.116/4 area 0.291 hectare was recorded in the name of petitioner's father Bhoop Singh. Respondent No.4 applied for correction and for recording his name also. The said application has been allowed.
(3.) AGGRIEVED this writ petition has been preferred by the petitioner.;