ANJANI KUMAR MISHRA, J. - (1.) Heard Shri R.C. Singh for the petitioner and Shri Vijay Kumar Pandey for the contesting respondent No. 4.
(2.) The writ petition arises out of proceedings under Section 41 of the U.P. Land Revenue Act for demarcation and is directed against the orders passed by the respondents 1, 2 and 3 respectively.
(3.) The facts of the case briefly stated are that the application under Section 41 of the Act was filed by the respondent No. 4 stating therein that he was owner of plot No. 136 area 1 bigha 6 biswa 19 dhur situated in Village Patwan Mutfarkha, Pargana Mah, Tehsil Handia, District Allahabad. It was alleged that it required demarcation as it had been encroached upon by the owners of the adjoining plots.;