Ashok Bhushan, J. - (1.) Heard Counsel for the petitioner.
(2.) By this writ petition, the petitioner has prayed for quashing of the order dated 24th January, 2001 passed by the Additional Collector (Finance and Revenue), Hamirpur exercising power of Deputy Director of Consolidation under Section 48 of U.P. Consolidation of Holdings Act and the order of Settlement Officer of Consolidation and Consolidation Officer.
(3.) The petitioner filed an objection under Section 9-A(2) claiming that he has acquired right of adverse possession. He further claimed that his name be recorded in Clause IX. The Consolidation Officer rejected the objection and recorded a finding that petitioner has not been able to prove his possession for .more than 12 years. With regard to entry of PA10 it has been observed that the said entry has not been made in accordance with law. The petitioner filed an appeal under Section 11(1) of U.P. Consolidation of Holdings Act. The said appeal has been dismissed by Settlement Officer of Consolidation vide its order dated 20th August, 1990. Against that order, the petitioner filed a revision. The revision too has been dismissed.;