(1.) R. R. Yadav, J. Heard learned Coun sel for petitioner and perused the aver ments made in the writ petition.
(2.) LEARNED Counsel for the petitioner has deleted the name of Bhagwan Devi from the array of respondent No. 4. It is submitted by the learned Counsel for the petitioner that petitioner has filed an ob jection under Section 9-A (2) of U. P. Con solidation of Holdings Act on 26-8-1982 before the Consolidation Officer Iglas, District Aligarh i. e. , respondent No. 3 which is pending consideration since then. The aforesaid submission made by the learned Counsel for petitioner, is sup ported from the question answer obtained from the office of the respondent No. 3, a copy whereof is filed as Annexure-2 to the writ petition.
(3.) AS a result of aforementioned dis cussion, the instant writ petition is allowed with a direction to Consolidation Officer, Iglas, District Aligarh Le. , respondent No. 3 to decide the objection of the petitioner filed on 26-8-1982 under Section 9-A (2) of U. P. Consolidation of Holdings Act ex peditiously, preferably within a period of six months from the date of receipt of a certified copy of this order. Petition allowed. .