- (1.) These proceedings instituted under Article 226 of the Constitution of India challenge the validity of an order dated 28.03.2016 whereby the appeal filed by the respondent nos.4 and 5 against the orders dated 31.12.2004 and 27.01.2006 passed by the Naib Tehsildar concerned has been allowed by the Sub Divisional Officer and the orders of the Naib Tehsildar have been set aside.
(2.) The petitioner also challenges the order dated 16.11.2018 passed by the Board of Revenue, whereby the revision petition filed by her against the order dated 28.03.2016 passed by the Sub Divisional Officer, Sadar, Sultanpur has been dismissed.
(3.) For appropriately appreciating the issues and controversy involved in this petition, the following pedigree is relevant to be mentioned:;