- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 33/39 of the UP Land Revenue Act and seeks quashing of the order dated 27.01.2016 passed by the Additional Commissioner (Judicial) Bareily Division Bareily and the order dated 26.02.2015 passed by Sub Divisional Magistrate Sadar District Shahjehanpur.
(3.) It appears that the petitioner instituted proceedings under Section 33/39 of the Act wherein an order was passed on 14.08.2014 directing that the area of plot no. 155M of khata no. 144 be corrected to read as 0.109 hectars in place of 1.109 hectare. The remaining 1 hectare area was directed to be recorded in the name of the petitioner.;