ANJANI KUMAR MISHRA, J. - (1.) HEARD learned counsel for the petitioner, Shri D.D. Chauhan for the Gaon Sabha -respondent no. 4, and learned Standing Counsel for the respondent nos. 1 to 3.
(2.) EVEN though the matter was taken up in the revised list none has appeared on behalf of respondent nos. 5 to 8.
(3.) THE writ petition has been filed challenging the order dated 21.06.2014 passed by the respondent no. 1 the order dated 26.11.2006 passed by the respondent no. 2 and the order dated 05.09.1995 passed by the respondent no. 3. The dispute in the writ petition pertains to plot no. 86/2 area 0.225 of village Gulariha Sirma, Tappa -Koraun, Pargana Mahuli Paschim, Tehsil and District Basti. Admittedly this land was recorded as banjar in the revenue records.;