Rakesh Tiwari, J. - (1.) Heard counsel for the petitioner and the standing counsel appearing for the respondents and also perused the record.
(2.) This writ petition has been filed for issuance of a writ, order or direction in the nature of certiorari quashing the impugned order dated 16.3.2002 (Annexure-4 to the writ petition) passed by respondent No. 2, Sub Divisional Magistrate, Chunar, District Mirzapur and for a direction in the nature of mandamus directing the respondents not to dispossess and interfere in peaceful farming and cultivation by the petitioner over the land in dispute.
(3.) The petitioner is alleged to be in possession over the plot Nos. 40, 57, 85 and 175 (old) situated in village Belua Bajahur, Pargana Sakteshgarh, Tehsil Chunar, District Mirzapur since prior to 1986 on the basis of a Patta given to him in pursuance of a resolution passed by the Gram Panchayat concerned. The village came in survey proceedings in the year 1989-90. The Assistant Revenue Officer vide order dated 14.12.1993 directed the name of the petitioner to be recorded in the revenue records. Prapatra-9 was prepared by the Revenue Department and extract of the Khatauni was also issued to him by the area Lekhpal. After survey record operation new plot numbers were allotted in place of old plot numbers and in the khatauni the same were shown as plot No. 79-Kha.;