Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and Shri Rajesh Kumar, learned Standing Counsel.
(2.) In view of the order proposed to be passed, notices need not go to private respondent.
(3.) The petitioner is before this Court assailing the order dated 24.02.2018 passed by the Commissioner, Gorakhpur Division, Gorakhpur in Revision No.C-20160500009 (Smt. Vinda v. Smt. Subhawati) under Section 219 of the Land Revenue Act, 1901 and the order dated 10.01.2014 passed by the Tehsildar, Sadar, Maharajganj in Case No.284/2663 (Sonu v. Ram Samujh) under Section 34 of the Land Revenue Act.;