ANIL KUMAR, J. - (1.) HEARD Sri Akhter Abbas, learned counsel for petitioner, learned State counsel as well as Sri Y.C. Srivastava, learned counsel appearing on behalf of contesting respondent and perused the record.
(2.) BY means of the present writ petition, the petitioner has challenged the impugned order dated 06.01.2012 and 27.01.2010 passed by O.P.Nos. 2 and 3 respectively.
(3.) FACTS as submitted by Sri Akhter Abbas, learned counsel for petitioner that Gaon Sabha Ghadia Pargana Dewa Tahsil Nawabganj, District Barabanki allotted plot No. 2864 area 2 Bigha 3 Biswa 16 Biswanis to late Smt. Yashoda, the mother of the petitioner on 13.03.1972, thereafter in this regard a certificate has been issued, accordingly, name of Smt. Yashoda has been recorded in the revenue record/Khatauni for the year 1376 -78 fasli. Sri Akhter Abbas, learned counsel for petitioner further submits that Sri Zainul Abdeen and Noor Jahan have got their name fictitiously recorded in the revenue record for the land in dispute, thereafter, on an inquiry by an order dated 22.05.1986, Pargana Adhikari, Nawabganj, Barabanki had ordered that the name of the said persons may be expunged and the same be recorded in the name of Gaon Sabha. When the said fact came to the knowledge of the petitioner's mother that her name has not been restored in the revenue record whereas the same has been recorded in the name of Gaon Sabha then an application has been moved under Section 33/39 of the L.R. Act praying for restoration of the name of Smt. Yashoda and to mutate the name of the petitioner as legal heir of Smt. Yashoda in the revenue record. By order dated 27.01.2010, Sub -Divisional Officer, Nawabganj, Barabanki, dismissed the petitioner's case, challenged by him by filing a revision, dismissed on 06.01.2012 by O.P.No. 2.;