- (1.) Heard Sri Avadhesh Kumar, for the petitioners and Sri M.K. Shukla, for the contesting respondents-3 to 5.
(2.) The writ petition has been filed against the orders of Up-Ziladhikari dated 22.07.2014 and Additional Commissioner dated 02.11.2015 passed under Section 41 of U.P. Land Revenue Act, 1901 (hereinafter referred to as the Act).
(3.) Man Singh and others (respondents-3 to 5) filed an application (registered as Case No. 33/117) under Section 41 of the Act, for demarcation and settlement of boundary of plot 1066 (area 2-16-2 bigha) of village Sarai Hridai Shah, tahsil Gauriganj, district Amethi. Up-Ziladhikari called for a survey report, from Revenue Inspector. Revenue Inspector, after giving notice in writing to the land holders of surrounding to plot of 1066, conducted survey on spot and submitted report dated 25.06.2013, in which he found that western boundary of plot 1066 would be shifted up to 25 links towards west in plot 1010 belonging to the petitioners, which will complete the area of plot 1066.;