Anjani Kumar Mishra, J. - (1.) Heard Sri C.K. Rai, learned Counsel for the petitioners; Sri M.K. Yadav, learned Counsel appearing for respondent No. 4, Gaon Sabha, as also learned Standing Counsel for the State -respondents. The writ petition has been filed seeking a writ of certiorari quashing the order dated 23.5.2015, passed by the Addl. Commissioner, Varanasi Division, Varanasi, and the order dated 16.5.2015 passed by the respondent No. 2.
(2.) The dispute in the writ petition pertains to plot No. 1286 (area 0.470 hectares) situated in village Reotipur, District Ghazipur.
(3.) On an application of the petitioners, the Pradhan & Lekhpal submitted reports relying upon an enquiry report submitted by the Revenue Inspector in favour of the petitioners. These reports were forwarded by the Tehsildar and accepted by the Sub -Divisional Officer on 6.9.2008 granting the benefit of sub -section (4 -F) of Sec. 122 -B of the U.P. Zamindari Abolition & Land Reforms Act to the petitioners.;