- (1.) Heard Sri Dhananjay Singh, learned counsel for the petitioners, Sri M.C.Chaturvedi, Additional Advocate General, assisted by Sri J.N.Maurya, Chief Standing Counsel for respondents and perused the record.
(2.) This writ petition has been filed under Article 226 of Constitution of India by two petitioners Ram Singh S/o late Bawl and Smt. Kunti Devi, D/o Late Shambhu stating that they are in possession of land being Gata No.524 and 525 area 0.0300 and 0.090 hectare and respondents should be restrained from interfering in possession of petitioners and Revenue records should also be corrected by entering name of petitioners.
(3.) It is said that though aforesaid land was declared surplus but it was not surplus land in view of decision in Case No.51072 of 1976 (State Vs. Shambhu). Further possession was not taken by respondents and illegally it has been shown in Revenue record in the name of respondents.;