- (1.)This appeal is filed by the appellant questioning the correctness of the judgment and final Order dated 3.8.2004 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 9989 of 1985 urging various facts and legal contentions in justification of his claim.
(2.)Necessary relevant facts are stated hereunder to appreciate the case of the appellant and also to find out whether the appellant is entitled for the relief as prayed in this appeal.
The land in question relates to plot no. 182/1, 184/1, 184/2 and 184/3 situated in village Madhupur, Pargana Musali, Tehsil Chunar, District Mirzapur (now Sonbhadra). The name of the appellant was recorded as the Sirdhar of these plots before the consolidation of the plots began. However, during the process of consolidation, the respondent, allegedly by fraud, got her name entered in the revenue records.

(3.)The appellant filed an objection under Section 12 of the U.P. Consolidation of Holdings Act against the entry of the name of the respondent in the revenue records. The objection was allowed by the Consolidation Officer vide Order dated 11.1.1982.