Ram Surat Ram (Maurya), J. - (1.) LIST has been revised. Heard Sri Aalok Kumar Srivastava for the petitioner. No one appears for the respondents.
(2.) THIS writ petition has been filed against the order of S.D.O. dated 6.1.1982, rejecting the application of the petitioner for recall of the order dated 16.7.1979, the order dated 23.11.1982 passed by Collector, Deoria, dismissing the reference of the petitioner and the order of Board of Revenue dated 20.10.2011 dismissing the revision of the petitioner. The dispute between the parties is in respect of plot No. 152 (area 0.12 acre) of village Garulpar, tappa Gaorai, pargana Salempur, district Deoria. Initially, Satya Narain Singh (respondent -5) filed an application under section 39 of U.P. Land Revenue Act, for recording his father's name as Jaggi Singh in place of Shiv Lal over the land in dispute. The S.D.O. by order dated 24.9.1976 allowed the application and directed for correcting the parentage of Satya Narain Singh as Jaggi Singh in the record. The aforesaid order has been challenged by the petitioner and his appeal was allowed and the matter was remanded to the S.D.O. to decide the application afresh, after hearing the parties. However, in the meantime, on the basis of the earlier order, the record has been corrected and the parentage of Satya Narain Singh has been changed as Jaggi Singh in place of Shiv Lal.
(3.) AFTER remand, the S.D.O. by Order dated 21.5.1979, rejected the application of respondent -5. As in the meantime, on the basis of the order of S.D.O. dated 24.9.1976, the correction had already been made in the record, the petitioner filed an application for issuing parwana and restoring the previous position in the revenue record.;