- (1.) Heard counsel for the petitioner as well as the Standing Counsel representing the respondent nos.1 to 3.
(2.) Despite opportunity having been granted to the Standing Counsel, no counter affidavit has been filed on behalf of the respondents and, therefore, the Court has proceeded to decide the writ petition on the facts stated in and the documents annexed with the writ petition.
(3.) The facts of the case are that in pursuance to the alleged order dated 26.6.1973 passed by the Consolidation Officer in Case Nos.1221 to 1232 registered under Section 9-(A) of the Uttar Pradesh Consolidation of Holdings Act, 1953 ( in short 'the Act, 1953'), the petitioner was recorded as tenureholder of plot Nos.1333, 1347, 1362, 1492 and 1493 situated in Village Senpurva Para, District Kanpur Nagar in revenue records relating to the said plots.;