- (1.)Heard learned counsel for the petitioner.
(2.)The petitioner claimed rights on the basis of a lease and filed an objection under Section 9-A (2), which is said to have been allowed by the Consolidation Officer on 1.8.2001.
(3.)Nineteen days thereafter, another application came to filed by the Gaon SAbha, which was registered as Case No.236, said to have been moved under Section 21 (1) of the Uttar Pradesh Consolidation of Holdings Act, 1953. This application was allowed on 20.8.2011 and the name of the petitioner was directed to be expunged and that of the Gaon Sabha was to be restored. The petitioner filed an appeal against the same, which was dismissed on 17.12.2005. A revision preferred against the same was also dismissed and these orders came to be challenged by the petitioner in Writ Petition No.60533 of 2010.