SUDHIR KUMAR SAXENA, J. - (1.) THIS writ petition filed under Article 226 of the Constitution of India is directed against the judgment and order dated 24.09.2014 passed by Dr. Anil Kumar, Additional Commissioner (Administration) dismissing revision No. 569 of 2012 -13 filed under Section 219 of U.P. Land Revenue Act.
(2.) I have heard Sri Vijay Kumar Pandey, learned counsel for petitioner, Sri Gaurav Mehrotra and learned Standing Counsel for the respondents.
(3.) BRIEFLY stated facts, necessary for disposal of writ petition, are that petitioner claims to be a registered cooperative Society which purchased 10 Plots numbered 1581, 1582, 1591, 1592, 1633, 1634, 1700, 1701, 1696 and 1593 situated in the village Aurangabad, Pargana and Tehsil Sadar, District Lucknow vide registered Sale -deed dated 02.08.2002 from Devi Prasad Gupta and became the owner thereof. Property initially was recorded in the name of Ved Prakash who is said to have executed a sale -deed dated 28.08.1984/13.02.1985 in favour of Sardar Dayal Singh whose name was mutated vide order dated 11.11.1987 in Case No. 105/453. This order was upheld on 28.04.2003. Sons of Ved Prakash Gupta, Rakesh, Praveen, Ashok etc. had filed an appeal which was allowed on 20.04.2010 by Additional Deputy Collector, Sadar, Lucknow setting aside the order dated 28.04.2003 directing Nayab Tehsildar to decide the matter after giving an opportunity of hearing to all the parties.;