RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri Bhola Nath Yadav for the petitioner and Standing Counsel for State-respondents.
(2.) The writ petition has been filed against the order of Sub Divisional Officer dated 1.8.2017 by which the petitioner has been suspended during disciplinary proceeding initiated against the petitioner and Tehsildar has been appointed as Inquiry Officer and the order of Collector dated 10.7.2017 by which the Collector has directed to take action against the petitioner as well as other responsible officers.
(3.) A perusal of the order of Collector dated 10.7.2017 shows that in the proceeding under Section 33/39 of UP Land Revenue Act, 1901 initiated on the application of Kutubuddin and Salauddin sons of Azim Ullah, a report has been submitted by the petitioner recommending for correction of the record in respect of recording the names of the aforesaid persons over plot no. 26 A area 32 bigha and 419 A, area 9 bigha situated at village Katka , pargana Jhunsi, tehsil Phoolpur, distt. Allahabad, without examining the original records only on the basis of certified copy produced by the parties themselves. Thus the petitioner has not discharged his statutory duties under the law.;