DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the respondents.
(2.) This petition under Article 226 of the Constitution of India seeks to challenge the order passed by the Additional Commissioner (Judicial), Lucknow Division, Lucknow on 08.03.2017, whereby the appeal preferred by the petitioners under Section 210 of U.P. Land Revenue Act against the order dated 11.08.2015, passed by the Sub-Divisional Officer, Purwa, Unnao, has been rejected.
(3.) On a query being put to learned counsel for the petitioners as to whether the order under challenge in this petition is revisable either under Section 219 of U.P. Land Revenue Act or under Section 210 of U.P. Revenue Code, 2006, no satisfactory answer comes forth. Accordingly, the Court proceeds to decide the said issue.;