- (1.) Heard Sri Sankatha Rai, learned counsel for the petitioner and Shri Radhey Shyam, learned counsel appearing for the respondents.
(2.) Counter and rejoinder-affidavits have been exchanged between the parties, with the consent of the parties the writ petition is being finally disposed of.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 5th November, 1996 passed by Deputy Director of Consolidation, Allahabad and the order dated 22nd May, 1993 passed by Settlement Officer of Consolidation, Allahabad.;