Pankaj Bhatia, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) The petitioner has filed this writ petition challenging the order dated 3.10.2013 passed by the respondent no.2 in Revision No.149/154/B of 2009 filed under Section 219 of the U.P. Land Revenue Act, the order dated 17.1.2001 passed by the respondent no.3 in Appeal No.3 of filed under Section 210 of the U.P. Land Revenue Act as well as the order dated 12.10.1999 passed by respondent no.4 in Case No.858 of under Section 34 of the U.P. Land Revenue Act.
(3.) The facts in brief culled out from the pleadings in the writ petition, are as under:-;