- (1.) Counter affidavit filed on behalf of respondent Nos. 3 to 6, is taken on record.
(2.) Heard learned counsel for the petitioner, learned Standing Counsel representing the State-respondents and Sri Vijay Bahadur Verma, learned counsel representing the respondent Nos. 3 to 6.
(3.) This petition challenges an order dated 06.11.2018, passed by the revisional court whereby revision petition preferred by the petitioner against the order dated 05.04.2018 passed by the Tehsildar has been dismissed. The petitioner has also challenged the order dated 05.04.2018 whereby the restoration application moved by the petitioner under Section 201 of U.P. Land Revenue Act seeking setting aside of the order dated 13.03.2014 was rejected.;