Siddhartha Varma, J. - (1.) This writ petition has been filed by the petitioner challenging the order dated 2.5.2018 passed by the Additional Commissioner (Judicial), Azamgarh Region, Azamgarh in Revision No.47/49/70/84/94/A (Computerised No.C-2014150000419) and the order dated 26.12.2013 passed by the Up-Ziladhikari, Meh Nagar, District Azamgarh under section 123(1) of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the 'Act').
(2.) Plot No.744 area .0390 situate in village Sardarganj, Tehsil Meh Nagar, District Azamgarh became the bone of contention between the petitioner and respondent no.5 when on 26.12.2013 an order was passed by the Revenue Authorities settling the abovementioned plot on the respondent no.5. The petitioner filed a Revision which was numbered as 94-A of 2014. This revision was decided on the basis of a report dated 5.8.2015.
(3.) Learned counsel for the petitioner submitted that when the petitioner was in possession over the plot in question, then the same could not have been settled upon respondent no.5 and, therefore, the impugned orders were wrongly passed. He submitted that all the reports submitted by the Revenue Authorities went to indicate only one fact and that was that the petitioner was in possession over the plot in question.;