- (1.) Heard Shri Kuldeep Saxena assisted by Shri Vijit Saxena for the petitioner and learned Standing Counsel for the State-respondents. I have also heard Shri Ashish Kumar Srivastava on behalf of Gram Panchayat, the respondent no. 4.
(2.) By means of this writ petition, the petitioner has sought a writ of mandamus commanding the respondent nos. 2 and 3, namely the Sub Divisional Magistrate, Agra and the Tehsildar, Tehsil Sadar, District Agra to record the name of the petitioner over plot no. 567 area 0.1014 hectare of Village Abhaipura, Tehsil and District Agra.
(3.) Upon the petition being filed, this Court vide order dated 30.03.2016 directed the respondents to obtain instructions. These instructions were duly received. A copy of the same was served upon counsel for the petitioner, who has thereafter, filed a supplementary affidavit, which is available on record.;