Sibghat Ullah Khan, J. - (1.) Heard learned counsel for the petitioner, learned standing counsel for respondents No.1 to 3 and Sri D.D. Chauhan, learned counsel for respondent No.4, Gaon Sabha.
(2.) The last order challenged through this writ petition is dated 22.09.2009 passed by Additional Commissioner (Administration), Allahabad rejecting review petition. Through the said review petition, review of order dated 15.11.2006 was sought, which was passed in Revision No.140/170/481/16/103/2018 of 1997-2006, Brij Lal v. Gram Panchyat and others. Through the said order dated 15.11.2006, revision was dismissed. Copy of the said order is Annexure-XIV to the writ petition. The said revision was filed against judgment and decree dated 29.10.1997 passed by S.D.O., Soraon dismissing petitioner's suit under Section 229-B of U.P.Z.A. & L.R. Act (Suit No.8/19 of 1996, Brij Lal v. Gaon Sabha).
(3.) Against the order of the trial court dated 29.10.1997, revision was filed, which was allowed on 27.10.1998. However, Moti Lal, respondent No.5 in this writ petition filed rehearing application, which was allowed on 06.04.2005 and earlier judgment of revision dated 27.10.1998 was set aside and revision was restored. Thereafter, revision was again heard on merit and dismissed on 15.11.2006 (Annexure-XIV).;