RAJA RAM Vs. ADDITIONAL COMMISSIONER VARANSI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Om Narayan Dwivedi has put in appearance on behalf of the petitioner in Court today. The same is taken on record. I have heard him and Shri Manoj Kumar Yadav for the Gaon Sabha, respondent no. 4 and Shri Amit Kumar Tiwari for the respondent no. 5.

(2.) The writ petition arises out of proceedings under Section 28 of the U.P. Land Revenue Act. These proceedings were initiated by the respondents and an order came to be passed on 04.04.2013 directing correction in the map.

(3.) The contention of learned counsel for the petitioner is that he had filed an objection to the report that had been submitted by the droughts man.