DINESH PATHAK,J. - (1.)Heard Sri Siya Ram Sahu, learned counsel for the petitioner and learned Standing Counsel representing the respondent no.1 and 2 and perused the record.
(2.)Instant writ petition has been filed by the present petitioner against the order dtd. 22/10/2020 (Annexure-9) passed by the Deputy Director of Consolidation, Banda (in brevity 'D.D.C.') (respondent no.1) and the order dtd. 31/10/2018 (Annexure-7) passed by the Consolidation Officer, Banda (in brevity 'C.O.') (respondent no.2).
(3.)Present writ petition is arising out of a proceeding under Sec. 12 of the Uttar Pradesh Consolidation of Holdings Act, 1953 (in brevity 'U.P.C.H. Act'). It appears that objection filed before the C.O. was ordered to be dismissed in default vide order dtd. 27/10/1999 (Annexure-1). Against said order, a restoration application dtd. 8/9/2004 along with delay condonation application was filed, which was allowed vide order dtd. 31/10/2018 (Annexure-7). Feeling aggrieved, petitioner has prefered revision, which was dismissed vide order dtd. 22/10/2020 (Annexure-9) passed by the respondent no.1.