ANIL KUMAR,J. - (1.) Heard Sri G.c. Verma, learned counsel for petitioners, Sri M.E. Khan, learned State Counsel and perused the record.
(2.) By means of the present writ petitioner, the petitioner has challenged the order dated 12.03.2015 passed by Respondent No. 2/Sub-Divisional, Officer, Tehsil Mishrik, District- Sitapur, Facts of the present case are that the controversy involved in the present case relates to the land recorded as Khata No. 324 Gata No. 194/0.077 hectare, and Gata No. 326/0.142 hectare situated at Village Thakurnath, Pargana Aurangabad, Tehsil Mishrikh, District Sitapur (hereinafter referred to as the land in dispute).
(3.) In respect to the land in dispute, a notice to the petitioners have been issued by the competent authority inter alia stating therein that why the petitioners' patta in respect to the land in question should not be cancelled. Thereafter a report was submitted by Bhulekh Nirikshak, Mishrikh, District Sitapur to the effect that: Tehsildar by letter dated 09.1.2009 forwarded the same to respondent No. 2 to take necessary action. Accordingly, the order dated 12.03.2015 (Annexure No. 1) has been passed by Sub-Divisional Officer/respondent No. 2, under challenge in the present writ petition. ;