ABDUL MOIN,J. - (1.)Heard learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned Standing counsel appearing for the State-respondents, Sri Rakesh Pathak, learned counsel appearing for the respondents no. 4 and 7 and Sri Ramesh Singh, Advocate holding brief of Sri Mohan Singh, learned counsel appearing for the Gaon Sabha.
(2.)Instant petition has been filed praying for quashing of the orders dtd. 1/7/2022, a copy of which is annexure 1 to the writ petition as well as order dtd. 24/8/2021 passed by the Additional Commissioner (Administration), a copy of which is annexure 2 to the writ petition.
(3.)The case set forth by the petitioner is that he is the bhumidhar of Gata No. 261 area 0.3890 hectare situated in Village- Saidapur, Pargana and Tehsil- Akbarpur District- Ambedkar Nagar. Adjacent to the plots of the petitioner is plot no. 262 which belongs to the private respondents no. 4 to 9. It is contended that in the year 1995, the private respondents filed an application under Sec. 41 of the Uttar Pradesh Land Revenue Act, 1901 (hereinafter referred to as "Act, 1901") for the purpose of demarcation. A report was submitted and after consideration of the report, the competent authority had passed certain orders which upon appeals being filed by the concerned authorities, the matter was again remanded back and finally the order dtd. 29/5/2014, a copy of which is annexure 7 to the writ petition was passed whereby demarcation application filed by the private respondents was rejected.