- (1.) Heard Sri Akhilesh Sharma, counsel for the petitioner and Sri P.N. Dubey, counsel for the respondents.
(2.) The writ petition has been filed for quashing the order of Assistant Director of Consolidation, Agra dated 15.04.1999 passed in Revision No. 145 of 1999 Ram Khiladi Vs. Ghamandi and others, arising out of title proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act) and for mandamus restraining the respondents from interfering with the possession of the petitioner over the land in dispute.
(3.) The dispute relates to the land recorded in khata No. 192 of village Plulpur, tehsil Fatehabad, district Agra. In basic consolidation year, khata No. 192 was recorded in the names of Suraj Bhan (petitioner) and Salig Ram, Ghamandi Lal and Ramji Lal (respondents-6 to 8) and khata No. 188 was recorded in the names of Suraj Bhan (petitioner) and Salig Ram, Ghamandi Lal and Ramji Lal (respondents-6 to 8) and Har Prasad and Rajpati (respondent-4 and father of respondent-5). Order of Consolidation Officer was in respect of both the khatas but in the writ petition there is no dispute in respect of the land of khata No. 188.;