Anil Kumar, J. - (1.) Heard Shri Subhash Vidyarthi, learned counsel for the petitioner, Shri M. E. Khan, learned Addl. Chief Standing Counsel and perused the record as well as original record which has been produced before this Court today by the District Magistrate, Lucknow and SD.M., Bakshi Ka Talab, Lucknow.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 27.08.2012 passed by Up-Ziladhikari/Assistant Collector-First Class, Bakshi Ka Talab, Lucknow in a proceeding under Section 33/39 of the Land Revenue Act, 1901 (hereinafter referred to as Act) and 07.01.2013 passed by opposite party no. 3.
(3.) Facts in brief as submitted by learned counsel for the petitioner are that the controversy involved in the present case relates to plot no. 1272 (new no. 833) area 6 Bighas 4 Biswa and 5 Biswansi situated in Village-Mandiyaon, Pargana-Mahona, Tehsil-Bakshi Ka Talab, Lucknow (herein after referred to land in dispute).;