Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Shri Mohd. Arif Khan, learned Senior Advocate, assisted by Shri S.A. Khan, appearing for respondent no.3 and Shri Angrej Nath Shukla, learned counsel representing the respondent no.5.
(2.) This petition under Article 226 of the Constitution of India seeks to challenge an order dated 01.08.2016 passed by the Additional Commissioner (Administration), Devi Patan Division, Gonda, whereby the parties before the Additional Commissioner have been directed to maintain status quo with a further direction not to change the nature of the land. By the impugned order the application preferred by the petitioner dated 29.07.2016 has also been ordered to be heard on the next date.
(3.) The petitioner has also challenged the entire proceedings drawn by the Additional Commissioner (Administration), Devi Patan Division, Gonda of Revision Petition No.41 preferred under Section 210 of U.P. Revenue Code, 2006 read with section 219 of U.P. Land Revenue Act.;