SUDAMA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri Ramesh Chandra Singh for the caveator respondent no.2.

(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act and is directed against the revisional order dated 06.09.2018 passed by the Deputy Director of Consolidation, Kushi Nagar.

(3.) The dispute in the writ petition pertains to plot no.91 area 0.94 acre situated in village Rampur Jungle, Pargana Khadda (Padrauna), Kushinagar. The facts of the case briefly stated are that the Consolidation Officer is alleged to have passed an order on 21.05.1987 on the basis of a compromise, whereby the name of the petitioners was ordered to be recorded over the land in question. Against this order in the year 1992, a time barred appeal was filed by the respondent. This appeal was dismissed.