- (1.) Heard Shri Anoop Srivastava-II, learned counsel for the petitioners, Shri Anant Chaudhary, learned Standing Counsel, Shri Raj Kumar Mishra, learned counsel for the opposite party nos.3 and 4 and perused the record.
(2.) Facts in brief of the present case are that in the instant matter, a dispute pertains to plot no.488 area 1-4-0 situated in village-Jalalpur Tiwari, Pargana-Jagdishpur, Tehsil-Musafir Khana, District-Sultanpur and plot no.491 of the petitioners is situated in surrounding area of plot no.488.
(3.) Opposite party nos.3 and 4 filed an application under Section 28 of the Land Revenue Act, 1901 (hereinafter referred to as Act) before the Collector, Sultanpur/opposite party no.2 for correction/cancellation of map relating to plot no.488 on the ground that area of plot no.488 has been shown less in the map. Thus, a case no.237 under Section 28 of the Act has been registered before the Collector, Sultanpur. In the said matter, opposite party no.2 called a report of the Chief Tracer, submitted on 02.02.2005. The same has been confirmed and an order dated 09.06.2005 has been passed for correction of the map.;