- (1.) HEARD Shri V.D. Ojha, learned counsel for the petitioner.
(2.) NONE has put in appearance on behalf of the respondent in the writ petition which arises out of an objection under Section 20 (1) of the U.P. Consolidation of Holdings Act.
(3.) THE objection was filed belatedly by the contesting respondent. The Consolidation Officer (the CO) rejected the objection as barred by time vide order dated 22.3.1975. The order passed by the CO was affirmed by the Settlement Officer, Consolidation, who dismissed the appeal vide order dated 11.12.1980 on the ground that since the objection had been filed after delivery of possession in the village, the tenure -holder must have known of the consolidation proceedings.;