JASPREET SINGH, J. - (1.)Heard learned counsel for the petitioner, learned Standing Counsel for the State respondents and learned counsel for the private respondents.
(2.)Under challenge are the orders passed by three consolidation authorities whereby the case of the petitioner has not found favour with the said authorities.
(3.)The contention of learned counsel for the petitioner is that the dispute relates to Khata No. 25 which was recorded in the name of the petitioner and private respondent No.4 and Raj Kishor and Har Narain. Khata Nos. 34 and 165 were also in dispute which were recorded in the name of private respondent No.4 solely.