Devendra Kumar Upadhyaya, J. - (1.) Heard Shri Ravi Nath Tilhari, learned counsel for the petitioner, Shri G.M. Kamil, learned counsel representing the respondent no.3, learned Standing Counsel representing the State-authorities and Shri Yogendra Nath Yadav, learned counsel representing the Gaon Sabha/Land Management Committee concerned.
(2.) Under challenge in this petition are two orders dated 26.12.2018 passed by the Sub Divisional Officer, Sadar, Unnao, which have been annexed as annexures 1 and 2 respectively to the writ petition.
(3.) By the first order dated 26.12.2018 the cause title of the suit filed by the Land Management Committee in respect of the land in question has been ordered to be altered from the suit instituted under section 229-B of U.P.Z.A & L.R. Act (hereinafter referred to as ''the Act') to a suit under section 145 of U.P. Revenue Code, 2006 (hereinafter referred to ''Code, 2006).;