- (1.) Heard Sri P.S. Mehra, learned counsel for petitioner, learned State counsel and perused the record.
(2.) Admittedly, in the present case, the controversy relates to the land situated in village Mirzapur Tappa, RAipura, Pargana Salempur kajhauli, Tehsil Barhez, Deoria in respect to the said land initially an application under Section 34 of the Land Revenue Act has been moved to which one Sri Jang Bahadur has filed his objection, by an order dated? 16.12.1999 , Naib Tehsildar has rejected the petitioner's application for mutation.
(3.) Aggrieved by the said facts, petitioner filed an appeal before the appellate authority, and teh matter was remanded back to Tehsildar to decided afresh. Thereafter, the Naib Tehsildar again rejected the mutation application on 29.09.2001. Aggrieved by the said fact, again the petitioner filed an appeal before the appellate authority , the order passed by the Naib Tehsildar dated 29.09.2001 has been set aside by an order dated 05.02.2002 and the matter was remanded to the trial court by order dated 05.10.2002, the said order has been challenged by the contesting respondent by filing a revision before the Additional Commissioner (Administration), Gorakhpur Division, Gorakhpur, allowed by an order dated 25.03.2010.;