- (1.) Heard Shri R. Chandra, learned counsel for the petitioners, learned State counsel and perused the record. Controversy involved in the present case relates to Plot No. 309 (hereinafter referred to as the land in dispute) situated in Village-Mubarakpur, Pargana-Mahona, Tehsil-Buxi Ka Talab. In respect of the same, an objection under Section 9A(2) of U.P. Consolidation of Holdings Act has been filed by the petitioner, accordingly, a case has been registered bearing Case No. 46/2011-12 before the Consolidation Officer, Mohanlalganj, Lucknow.
(2.) In the said matter, an application has been moved by the petitioner to call the report from the consolidation authority of Revenue Department on the ground that the double entry has been made in the revenue record in respect to the land in dispute, allowed by the Consolidation Officer by order dated 31.12.2011.
(3.) Aggrieved by the said order, opposite party No. 3 filed a revision bearing Revision No. 343/256/12-13, Indian Institute of Management, Lucknow v. Indrapal and others, under Section 48 of the U.P. Consolidation of Holdings Act (hereinafter referred to as Act), allowed by order dated 25.10.2012 with the following observations:;