Devendra Kumar Upadhyaya,J. - (1.) These proceedings instituted under Article 226 of the Constitution of India by the Gaon Sabha/Land Management Committee, Village-Thariya, Tehsil-Sawaizpur, district-Hardoi challenge the validity of the order dated 23.07.2012 passed by the Sub Divisional officer/Assistant Collector, First Class, Sawaizpur, Hardoi, whereby he has rejected the alleged report submitted by the Tehsildar, dated 15.04.2011 which was furnished for taking appropriate action for vesting the land in question in Gaon Sabha/State.
(2.) The petitioner has also challenged the order dated 26.10.2012 passed by the Sub Divisional officer, whereby the restoration application preferred by the petitioner seeking setting aside of the order dated 23.07.2012 and restoring the case, has also been rejected.
(3.) The petitioner preferred a revision petition before the Additional Commissioner, (Judicial)-First, Lucknow Division, Lucknow challenging the orders dated 23.07.2012 and 26.10.2012 passed by the Sub Divisional officer, which too, has been dismissed by the learned revisional court vide its judgment and order dated 04.01.2019. This order dated 04.01.2019 passed by the learned revisional court, is also under challenge herein.;