Anil Kumar, J. - (1.) Matter is taken up in the revised list. None present on behalf of the opposite party no.3. Heard Shri Mohd. Arif Khan, learned Senior Advocate assisted by Shri Mohiuddin Khan, learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) Facts in brief of the present case are that opposite party no.3/Iqbal moved an application under Section 28 of U. P. Land Revenue Act, 1901 for correction of the map before the Tehsildar. After receiving the report submitted by Supervisory Kanoongo as well as taking into consideration the objection filed by the petitioner, by order dated 09.04.1997 passed by opposite party no.2, application was allowed.
(3.) Aggrieved by the said order, petitioner filed the revision before the Additional Commissioner Gorakhpur Division Gorakhpur under Section 218 of Land Revenue Act, allowed by order dated 07.07.1999, challenged by the opposite party no.3 by filing Revision under Section 219 of Land Revenue Act before the Board of Revenue, U. P. Lucknow, allowed by order dated 14.11.2000.;