Anil Kumar, J. - (1.) Heard Sri Anurag Shukla, learned counsel for petitioner, Sri M.E. Khan, learned Additional Chief Standing counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order 29.03.2016 passed by Dy. Director of Consolidation, Hardoi in a revision under Sec. 48 of the U.P. C.H. Act, 1953.
(3.) Facts in brief of the present case are that Khata No. 613 situated in village Andhaiya H/o Katri Chhochhpur Pargana Sandi Tehsil Sawayajpur, District Hardoi initially recorded in the name of Ram Bharose S/o Chunni in the revenue record.;