- (1.) Heard Sri Anil Bhushan, learned Senior Counsel for the petitioners and learned Standing counsel for the State- respondents.
(2.) The writ petition arises out of proceedings under Section 31/32 of the U.P. Land Revenue Code, 2006 and seeks quashing of the order dated 29.02.2016 passed by the Sub Divisional Officer, Bisauli, District Badaun, whereby land of khata No.641, plot no. 140 area 0.202 Hectare and plot no.288 area 0.201 Hectare have been ordered to be recorded under Clause 6 (5) as Khalihan of the Gaon Sabha. These plots are situated in village Dabtori, Pargana and Tehsil Bisauli, District Badaun. The petitioner is an Intermediate College aided up to the Junior High School level.
(3.) The case of the petitioner is that plot no.97, which belong to the Gaon Sabha, was on an application filed by the petitioner, allotted as play ground of the petitioner institution by means of a resolution of the Gaon Sabha dated 15.01.1987.;