Ran Vijai Singh, J. - (1.) Heard Sri K.D.Mishra holding brief of Sri Ramanuj Tripathi, learned counsel for the petitioners, learned Standing Counsel for the State respondents and Sri Manu Singh, learned counsel for the Gaon Sabha.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 31.1.2001 passed by the Sub-Divisional Officer Kole District Aligarh and order dated 8.12.2005 passed by the learned Member Board of Revenue in Revision No. 13/2003-04.
(3.) Vide order dated 31.1.2001, the Sub-Divisional Officer has allowed the restoration application of the respondent gaon sabha and recalled the order dated 17.12.2000, which was passed in a proceeding under Section 161 of U.P. Zamindari Abolition and Land Reforms Act, 1950 ( in short 'the Act'). Whereas by the subsequent order, revision filed by the petitioner against the order dated 31.1.2001 has been dismissed.;