- (1.) Heard Sri Raj Kumar, for the petitioners.
(2.) The writ petition has been filed against the orders of Sub-Divisional Officer dated 12.06.1997, Additional Commissioner dated 22.04.1999 and Board of Revenue, U.P. dated 12.08.2015, passed in proceeding under U.P. Land Revenue Act, 1901 (hereinafter referred to as the Act).
(3.) Jaiwati (now represented by respondents-5 to 10) filed an application dated 31.05.1994 under Section 41 of the Act, for settlement of boundary of her plot 844. On this application, Sub-Divisional Officer obtained preliminary report. Revenue Inspector submitted preliminary report, stating that boundary of plot 844 was dismantled on the spot. On which cognizance was taken, case was registered and the applicant was directed to deposit expenses for survey, measurement and settlement of boundary, which was deposited by her. Thereafter, notices were issued to the owners of plots, in which boundary of plot 844 has to be shifted. Revenue Inspector conducted survey on the spot and submitted his report dated dated 07.10.1994. This report was canceled on the objection of the parties. Thereafter, Revenue Inspector conducted fresh survey on the spot on 19.07.1995 in presence of the tenure holders and Pradhan of the village and submitted his report dated 20.07.1995. The petitioners filed an objection to this survey report on 21.05.1996. Revenue Inspector was examined in the Court on 03.06.1997.;