- (1.) Heard learned Counsel for the Petitioner Sri Maurya at length.
(2.) The contention raised is that the Deputy Director of Consolidation committed a manifest illegality by relying on the long standing entries in favour of the contesting Respondent after the abolition of Zamindari to record that he was the recorded tenure holder. Learned Counsel for the Petitioner contends that these long standing entries was based on incorrect entries and the entries in favour of predecessor in interest of the Petitioner of 1333 Fasli and 1320 Fasli has wrongly been ignored. Sri Maurya relies on a decision in the case of Achhaibar and Ors. v. Deputy Director of Consolidation, Varanasi and Ors.,2006 100 RevDec 205 to substantiate his submissions.
(3.) I have perused the orders of the Consolidation Officer, Settlement Officer, Consolidation as well as the Deputy Director of Consolidation.;