ANIL KUMAR,J. - (1.) HEARD Shri Karunakar Srivastava, learned counsel for the petitioner and Shri J.S. Misra, learned Standing Counsel.
(2.) AS the question involved in the present case is trivial in nature so with the consent of the parties the present writ petition is heard and disposed of at the admission stage and notices are dispensed with to the opposite party nos. 2 to 6. In respect to the land which is situated in Village Bangawa, Pargana, Tehsil-Utraula, District- Balrampur, the petitioner as well as some other persons were allotted residential land by way of Patta in accordance with law and after getting the possession of the land, which is allotted to the petitioner by way of Patta, the petitioner had constructed his house on the same, but the allotment of the said patta was in accordance with law by means of the order dated 13.7.2007 passed by opposite party no.1 without giving any opportunity of hearing to the petitioner.
(3.) AGGRIEVED by the order dated 13.7.2007 passed by the Chief Revenue Officer, Gonda, the petitioner filed a revision (bearing no.304) under Section 333 of the Z.A. and L.R. Act before the Additional Commissioner(Administration), Devi Patan Division Gonda, opposite party no.1 and on 28.2.2007 an interim order was granted in favour of the petitioner.;