- (1.) The petitioner has come up challenging the proceedings in relation to demarcation having been carried out under Section 41 of the U.P. Land Revenue Act, 1901.
(2.) The respondent no. 3 appears to have moved an application for demarcating his land of Plot no. 317 on which a report was called for and was submitted on 25.3.2013.
(3.) The petitioner filed an objection on 20.5.2013 stating that the report if implemented would result in the area of the petitioner over Plot No. 316 being reduced.;