JAGDISH RAI Vs. D.D.C.

JUDGEMENT

(1.) Heard Shri B.C. Naik, counsel for the petitioner and Shri S.C. Verma, for the respondents.

(2.) The writ petition arises out of an objection under Section 9-A (2) of the UP Consolidation of Holdings Act ( in short 'the Act') filed by the contesting respondents and seeks a writ of certiorari for quashing the order dated 03.01.1997 passed by the Consolidation Officer which is an order passed on the basis of a compromise; the order dated 04.02.2013 whereby a restoration application filed by the predecessor-in-interest of the petitioner, against the compromise order has been dismissed as barred by time and the order dated 18.02.2014 whereby the consequential revision has been dismissed.

(3.) The dispute in the writ petition pertains to plot No. 965, area 0.924 limks situated in village Mahuwar, Pargana and Tehsil Nizamabad, District Azamgarh, which in the basic year record was recorded in the name of Indra Bahadur son of Murlidhar.