- (1.) Heard Sri Ram Raj, learned counsel for the petitioner, Sri R.C.Singh, learned counsel for the proposed respondent, who has filed an Impleadment Application and Sri N.N.Mishra, learned counsel for the Nagar Nigam, Gorakhpur and learned Standing Counsel for the respondent no.1.
(2.) This petition has been filed by Sri Ram Aashish, who is an erstwhile Corporator of the Nagar Nigam, Gorakhpur. The challenge raised in this petition is to the orders passed by the Sub Divisional Officer, Sadar, Gorakhpur and the learned Commissioner affirming the same in proceedings, which according to the petitioner, falls within Section 123(2) of the U.P.Z.A.&L.R.Act, 1950. The petitioner claims that the disputed land belongs to him and stood settled in his favour with an entry in Ziman 10 (A). The petitioner was favoured with an administrative order accepting the proposal by the Tehsildar on 23.2.2001. In the said background, against the order dated 23.2.2001, a Restoration Application had been filed by the State and the said order was recalled on 10.7.2003 and a further order was passed expunging the entry on 15.11.2003.
(3.) The petitioner filed a Restoration Application for setting aside these orders of 2003. The application was rejected by the order dated 13.11.2007. Consequently the petitioner preferred a Revision, which has been dismissed by the order dated 26.3.2009. Hence this petition.;