- (1.) Heard Sri R.K. Mishra, learned counsel for the petitioners, Sri Suddhanshu Srivastava, learned Additional Chief Standing Counsel and Sri Rajesh Kumar, learned Standing Counsel.
(2.) By means of the present writ petition petitioners claim to be resident of village Chak Sultam Mohammad @ Usari, Tehsil Phoolpur, District Prayagraj and have come up in the writ petition with the following prayer.. "I. Issue a writ, order or direction in the nature of mandamus directing/commanding the Sub- Divisional Magistrate, Phoolpur, Prayagraj i.e. respondent no.2 to take appropriate decision on the representation dated 30.11.2018 of the petitioners regarding the forged entry made in the Abadi land of plot no.461M situated at Village Chak Sultan Mohammad alias Usari, Tehsil Phoolpur, District Prayagraj within a time bound frame; II. Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. III. Award the cost of the petition to the petitioners"
(3.) The case of the petitioner is that he is resident of village Chak Sultan Mohammad alias Usari, Tehsil Phoolpur, District Prayagraj and Plot No.461(M) having an area of 0.1536 hectare is recorded as Naveen Parti i.e. a public utility land in the of category 6 (4) as per the U.P. Land Record Manuals and, therefore, same could not have been allotted to any resident of the village.;