MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioners; Sri Kamlesh Kumar Yadav for the respondents 3 and 10; the learned Standing Counsel for the respondent No. 1; and have perused the record. The name of Sri Mahesh Narain Singh and Sri R.S. Kushwaha are also shown in the cause list as counsel for other respondents but they have not appeared despite revised call. As the matter has been listed for hearing, and the parties have exchanged their affidavits, the matter is being decided finally. The dispute in the present petition relates to correction of entry in respect of plot nos. 14 and 43.
(2.) It is in dispute that by order of the Consolidation Officer, the plots were directed to be recorded in class 6 (1) ('Pokhari') i.e. land submerged in water. However, while preparing the final records, the same was shown as 'Naveen Parti'.
(3.) Taking advantage of the entry as Naveen Parti, allotments were made under the provisions of the U.P. Zamindari Abolition and Land Reforms Act.;