Ram Surat Ram (Maurya), J. - (1.) Heard Sri Hari Om Singh, for the petitioners and Sri Shyam Mohan, for the contesting respondents.
(2.) The writ petition has been filed against the orders of Naib Tahsildar, dated 24.03.2014 and Additional Commissioner dated 18.03.2015, passed in proceeding under Sec. 34 of U.P. Land revenue Act, 1901 (hereinafter referred to as the Act).
(3.) Mahmood Khan (respondent -3) filed an application (registered as Case No. 580/1565) under Sec. 34 of the Act, for mutation of his name over plots 341 -Aa (area 0.02 acre), 341 -Ba (area 0.10 acre) and 731 (area 1.34 acre) of village Deoria Alawal, tahsil and district Gonda, on the basis of sale deed dated 14.08.1984, allegedly executed by Smt. Dhanpatta wife of Mitthu, who was its recorded tenure holder. Initially the case was dismissed by order dated 07.09.2007, for want of evidence. Mahmood Khan filed an application dated 03.11.2007 for recall of the order dated 07.09.2007.;