B. Amit Sthalekar, J. - (1.) Heard Sri Mahendra Prasad Mishra, learned counsel for the petitioner, Sri Digvijay Tiwari, learned counsel for the respondent nos.6 to 8 and Sri Mata Prasad,learned Additional Chief Standing Counsel for the respondents no.1 to 4. No one appears for the respondent no.5. The petitioner is seeking quashing of the order dated 3.10.2015 and the revisional order dated 30.7.2016.
(2.) An application under Section 143 of the U.P. Z.A. & L.R. Act, 1950 was filed by the respondents no.6, 7 and 8 for converting Gata no.23 ka/2 area 0.616 hectare from agricultural land to non agricultural abadi land as they wanted to construct cold storage on the said land. The S.D.M. by order dated 3.10.2015 has allowed the application recording a finding that on the plot in dispute there is already abadi.
(3.) Aggrieved by the said order the petitioner has filed revision. Revision has also been rejected by order dated 30.7.2016. Before the revisional authority the contention of the petitioner was that one Panna Lal has executed a Will deed in his favour in respect of the land in question and that there was also compromise between the parties on 12.1.2016. The revisional court has held that this matter is already engaging attention of the Consolidation Court in other proceedings and 17.3.2016 is fixed in those proceedings. During the pendency of proceedings before the revisional authority the petitioner filed Transfer Application before the Board of Revenue being T.A. no.546 of 2016 in which the Board passed an order on 7.4.2016 directing the Additional Commissioner not to pass any order in the meantime and fixed the case for 10.6.2016.;