- (1.) By means of the present petition, the petitioner has challenged the order dated January 12, 2004 passed by the Deputy Director of Consolidation, Mirzapur in revision Nos. 515 and 606 (Annexure-19) to the writ petition.
(2.) The case has a chequered history and this is second round of litigation in the High Court.
(3.) The dispute relates to Khata No. 29 which comprises Gata Nos. 31/1, 93, 94 and 282 situate in Village Kamasin, Post Tappa Kon, Pargana Kantit, Tehsil Sadar, Distt. Mirzapur.;