- (1.) Heard learned counsel for the petitioners and learned Standing Counsel representing the State-respondents.
(2.) Under challenge in this petition is an order dated 03.10.2018, passed by the Additional Commissioner (Administration), Faizabad Division, Faizabad in revision petition preferred by the petitioners against the order dated 28.12.2016, passed by the Sub-Divisional Officer, Akbarpur, District Ambedkar Nagar. By the impugned order, the revision petition preferred by the petitioners has been dismissed at the admission stage itself. The petitioners have also challenged the order dated 28.12.2016, passed by the Sub-Divisional Officer, Akbarpur, District Ambedkar Nagar. By the said order dated 28.12.2016, the order passed by the Tehsildar on 16.08.2012 whereby recall/restoration application preferred by the respondent no.3 was rejected, has been set aside and the matter has been remanded to the Tehsildar.
(3.) The facts of the case as narrated by learned counsel for the petitioners are that undisputed tenure holder of the land in question was one Sri Shree Ram, who is said to have executed the sale deed in favour of some petitioners and their predecessors-in-interest on 07.06.1991 which was registered on 07.04.2004. On the basis of said sale deed, the petitioners sought mutation by moving application under Section 34 of U.P. Land Revenue Act which was allowed by the Tehsildar, who vide his order dated 06.01.2011 ordered for mutation in the name of the petitioners.;