Rakesh Srivastava, J. - (1.) Heard Shri Amit Ranjan Mishra, learned counsel for the petitioner and the learned Standing Counsel.
(2.) This is a writ petition under Article 226 of the Constitution challenging the validity of the orders dated 26.9.2012 and 23.2.2018 passed by the Sub Divisional Magistrate, Tehsil Dhuarhara, District Kheri and the Additional Commissioner (Administration), Lucknow Division, Lucknow respectively.
(3.) Smt. Bitto Devi, who was the recorded tenure holder of the land in dispute died on 20.06.2007. It appears that on an application moved by the petitioner under Section 34 of the U.P. Land Revenue Act, 1901 (for short 'the Act') the Tehsildar passed an order on 26.7.2011 whereby the name of the petitioner was ordered to be mutated in the revenue records with respect to the land in dispute. Aggrieved by the said order the respondent no.5 preferred an appeal under Section 210 of the Act, which was allowed by the Sub Divisional Magistrate on 26.9.2012. The revision preferred by the petitioner under Section 219 of the Act against the said order was rejected by the Additional Commissioner (Administration) by an order dated 23.2.2018.;