NAND KISHORE Vs. ADDITTIONAL COLLECTOR FAINANCE AND REVENUE

JUDGEMENT

(1.) Heard Shri Vijay Bahadur Verma, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents. None has put in appearance on behalf of the private respondents despite the name of Shri Rakesh Kumar Chaudhary and Shri H.G.S. Parihar learned counsel having been printed in the cause list.

(2.) By means of the instant petition, the petitioner assails the order dtd. 25/6/2011 passed by the Deputy Director of Consolidation, Unnao whereby he has allowed the revision setting aside the judgment passed by the Settlement Officer of Consolidation as a result the order passed by the Consolidation Officer, Unnao has been affirmed.

(3.) In order to appreciate the controversy involved in the instant petition, learned counsel for the petitioner has submitted that Khata No.32 of the basic year Khatauni was recorded exclusively in the name of the petitioner. It is urged that Smt.