Mrs. Sunita Agarwal, J. - (1.) Heard Sri Kedar Nath Mishra, learned counsel for the petitioner and Sri Tariq Maqbool Khan, learned counsel for the respondent no.4 and Sri S.C. Pandey, learned counsel for the respondent no.5.
(2.) By means of the present writ petition, the petitioner is challenging the order dated 8.5.2012 and 30.9.2013 as also the order dated 24.10.2016 passed by the Sub Divisional Officer, Barhaj, District Deoria and the Commissioner Gorakhpur Division, Gorakhpur.
(3.) It appears that a plot no. 242 was settled in favour of the respondent no. 5 namely Amrendra under the order dated 8.5.2012 passed by the Sub Divisional Officer under Section 123 (1) of U.P.Z.A. & L.R. Act, 1950 on the ground that he was in possession of the site in question since before 30.6.1995 and had constructed his house over the said plot. On the said report submitted by the Halka Lekhpal/Naib Tahsildar dated 5.4.2012, it was found that the respondent no.5 was an eligible person for settlement of housing site under Section 123 (2) read with Section 122-C(3) of the U.P.Z.A. & L.R. Act.;