DINESH TEWARI Vs. D D C & OTHERS

JUDGEMENT

(1.) Heard Sri Rajeev Misra learned counsel for the petitioner.

(2.) The writ petition arises out of an objection under Section 9-A-2 of the U.P. Consolidation of Holdings Act and seeks quashing of the orders passed by the Deputy Director of Consolidation and the Settlement Officer Consolidation.

(3.) The dispute in the writ petition relates to Plot nos. 836 and 837 which in the basic year were recorded in the name of Triveni, while the petitioner Babu Ram was recorded in possession thereof and Plot no. 1030 which was recorded in the name of Smt. Simirkhia.