- (1.) Heard learned counsel for the parties.
(2.) The petitioner claims to have purchased plot no.318 having an area of 0.179 hectare, situate in village Suraudha, Pargana and Tehsil Mau, District Chitrakoot. In the consolidation proceeding, plot number of the petitioner in the map has been shown wrongly in place of plot no.317.
(3.) The petitioner submitted an application for correction in the map under Section 38(2) of UP Revenue Code, 2006 (herein after referred to as 'Act, 2006') before the District Magistrate/Collector, Chitrakoot numbered as Case No.497 of 2017. The said application of the petitioner was decided by District Magistrate/Collector by order dated 27.02.2018. In the order, the District Magistrate/Collector i.e. respondent no.3 though has recorded a finding that due to clerical mistake in consolidation proceeding, plot of the petitioner has been shown in place of plot no. 318, but rejected the said application on the ground that for correction of clerical error, the application under Section 38(2) of the Act, 2006 is not maintainable, the remedy of peitioner is under Section 48 (3) of the Act, 2006 is maintainable.;