ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioners and Sri Manoj Kumar Yadav for the Gaon Sabha as also learned Standing counsel for the State -respondents.
(2.) This writ petition challenges the order dated 16.08.2004 passed by the Sub Divisional Magistrate, Saidpur District Ghazipur, respondent no.3 passed in Case No.14 under Section 122 -B/ 1765 ( actually Rule 176 -A) of the U.P. Zamindari Abolition and Land Reforms Act and the rules framed thereunder as also the order dated 27.06.2015, whereby the revision of the petitioners against the order aforesaid has been dismissed.
(3.) The submission of the learned counsel for the petitioners is that Baijnath ( since deceased) had been allotted a lease of plot no.578 area 2 Bigha, 1 Biswa and 1 Biswansi of village Barwan Kalan, Pargana and Tehsil Saidpur, District Ghazipur by the erstwhile Zamindar for growing Singhara.;