K.P.Singh, J. - (1.) This writ petition is against the Judgment of the Deputy Director of Consolidation, Azamgarh, dated 10-8-77 whereby the revision petition filed by the Opposite Party No. 2 Dhanush Dhari Singh was allowed.
(2.) The disputed plots Nos- 81/2 measuring 192 links and 83/1 measuring 235 links of village Ghazipur, Pargana Nathupur, district Azamgarh were recorded as Sirdari of the opposite party No. 2 in die basic year and the petitioner had claimed Sirdari right in the disputed plots on the basis of his continuous possession for more than statutory period under S. 210 of the U. P. Zamindari Abolition and Land Reforms Act. The Consolidation Officer gave judgment for the petitioner and the appellate authority also confirmed the judgment of the consolidation officer, but the revisional court through the impugned judgment has reversed the judgments of the subordinate authorities and has given judgment for the opposite party No. 2.
(3.) The learned counsel for the petitioner has contended before me that the appellate authority has recorded categorical finding to the effect that the petitioner was in possession from 1365 to 1376 Fasli and the same has not been specifically set aside by the revisional court, yet the claim of the petitioner has been negatived.;