Anjani Kumar Mishra, J. - (1.) Heard Shri Abhishek Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the State -respondents. The writ petition arises out of proceedings under Sec. 33/39 of the UP Land Revenue Act and seeks quashing of the order dated 2.7.2009 passed by SDO, Hata, respondent No. 4 and the order dated 5.6.2015 passed by the Additional Commissioner (Administration) Gorakhpur Division Gorakhpur, respondent No. 2.
(2.) The SDO by his order dated 2.7.2009 found the entry regarding that plot No. 732, area 0.793 hectare in the name of the petitioner, Nav Jeevan Laghu Madhyamik Vidyalaya, village Sikatia, to be a fraudulent entry and directed that it be expunged and the land be recorded in the name of Junior High School, as earlier. This order has been affirmed in revision by the respondent No. 2. Hence this writ petition.
(3.) The contention of the learned Counsel for the petitioner is that the plot in question had been reserved for a Junior High School during the consolidation operations. Since in the village in question and in its vicinity, no educational institution for girls was available, the land was given to the petitioner by the Gaon Sabha. Thereafter the petitioner established a Junior High School which is duly recognized and is also an aided institution.;