- (1.) Heard Shri N.K. Seth, learned counsel for the petitioner and Shri M.A. Khan, learned senior counsel assisted by Shri Pankaj Gupta and Shri J.N. Pandey, learned counsel for contesting respondents.
(2.) This writ petition arises out of proceedings under section 28 of U.P. Land Revenue Act for correction of map. Proceedings started on the application of O.P. No.5, Ariz Abbas, dated 14.01.2013, copy of which is Annexure no. 6 to the writ petition. It was filed by Ariz Abbas as M.D. Dragon Edge Realtors Pvt. Ltd. The company Dragon Edge is O.P. No. 6 in the writ petition. It was mentioned in the application that applicant was Bhumibhar in possession of plot no. 35, area 0.036 hectare and plot no. 38 area 0.420 hectare situate in Village Sarai Sheikh, Pargana, Tehsil and Distt Lucknow. Thereafter, in para 2, it was stated that the area of the said plots as shown in khatauni, was more than in the map. Prayer for correction of map was made in the application. In para 4 of the application numbers of the plots on the four sides of plot no. 38 were mentioned as plot no. 48 R.K. Agarwal and Vijay Sinha, plot no. 40 and 41, plot no. 49 and plot no. 39.
(3.) In Annexure 6, the application on which proceedings started, opposite parties were shown as Smt Vandana Pandey, Vijay Sinha and R.K. Agarwal.;