- (1.) Heard Sri Onkar Nath Tiwari, learned counsel for the petitioners, learned Standing Counsel representing the State-respondents and Sri Azad Khan, learned counsel representing the Land Management Committee/Gaon Sabha concerned. Sri Raj Priya Srivastava has also been heard for respondent Nos.4 to 7.
(2.) Under challenge in this petition is an order dated 19.09.2008, passed by the Sub Divisional Officer, under Section 41 of the U.P. Land Revenue Act, whereby he has accepted the demarcation report and has accordingly ordered for demarcation on the spot.
(3.) The petitioners being aggrieved by the said order dated 19.09.2008 had filed an appeal before the Additional Commissioner (Administration), Faizabad Division, Faizabad against the order dated 19.09.2008, passed by the Sub Divisional Officer, which, too, has been dismissed by the learned appellate court by the impugned order dated 16.03.2010. It is this appellate order dated 16.03.2010 which is also under challenge herein, apart from the order dated 19.09.2008, passed by the Sub Divisional Officer.;