(1.) Heard Sri Vijai Bhadur Verma for the petitioner, Standing Counsel for the State of U.P., Sri Azad Khan, Standing Counsel for the Gram Panchayat and Sri S.P. Maurya for respondent-4.
(2.) The writ petition has been filed against the orders of Settlement Officer, Consolidation dated 17.6.2015 and Deputy Director of Consolidation dated 5.1.2016 arising out of the order passed under Section 9-B of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "the Act").
(3.) This case has a long chequered history but this Court is not proposed to go into the details of the facts as the facts mentioned in the orders of Settlement Officer, Consolidation and Deputy Director of Consolidation are admitted to the parties. Only there is an apparent error in amendment chart attached to the order dated 5.1.2016 as such this Court is confined to the facts necessary in this respect only.