AJAI LAMBA, RAVINDRA NATH MISHRA,JJ. - (1.) This petition seeks issuance of a writ in the nature of Certiorari quashing First Information Report bearing Case Crime No. 0264 of 2015, under Sections 419, 420, 467, 468 & 471 I.P.C., Police Station Safipur, District Unnao.
(2.) Allegation against the petitioner in the impugned F.I.R., in brief, is that the petitioner is serving as Survey Lekhpal, prepared record through manipulation, tampering and forging, which does not depict the actual fact.
(3.) In the contention of learned counsel for the petitioner, the issue of wrong entries in the revenue record was brought before this Court. This Court issued certain directions. In compliance of the directions, the private respondents filed application under Section 33 read with section 39 of the Revenue Act for correction of record. The adjudicating authority/Sub Divisional Magistrate, Safipur, District Unnao vide order dated 30.7.2015 found tampering in the record and consequently impugned criminal proceedings have been initiated.;