DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard Sri Vijay Bahadur Verma, learned counsel for the petitioner, Sri Azad Khan, learned counsel appearing for the Gaon Sabha and learned Standing Counsel appearing for the State respondent.
(2.) This petition seeks to challenge the correctness of the order dated 14.09.2005, passed by the District Deputy Director of Consolidation/District Collector, Faizabad under Section 48(3) of the U.P. Consolidation of Holdings Act, whereby the name of the petitioner in the revenue record in respect of Gata No. 243 M having an area of 2 Bhigha, situate in Village Kushmaha, Pargana Haveli Avadh, Tehsildar, District Faizabad has been ordered to be struck of and in his place, the name of gaon sabha as Banjar land in the Khata concerned has been ordered to be recorded.
(3.) On a report submitted by the Additional District Magistrate (Administration), Faizabad on 12.10.1999 and on the basis of some other report submitted by the Settlement Officer, Consolidation on 14.06.1999, it was prima-facie found that the name of the petitioner over the land in question in the revenue record as Asami was entered by playing fraud and forgery and thereby his name was recorded as Bhumidhar and all the proceedings were drawn at a time when the Khatauni was in the custody of Lekhpal.;