- (1.) HEARD Shri N.L. Pandey, learned counsel for the petitioner and Shri Manoj Mishra, who has filed caveat on behalf of sole contesting respondent no. 4.
(2.) AFTER hearing the learned counsel on the question of admission, the case was ordered to be put up on 28th April, 2014 for delivery of order vide order dated 21.4.2014.
(3.) THE petitioner has challenged the order dated 14.2.2014 passed by the Deputy Director of Consolidation (the DDC) in a revision arising out of proceedings under Section 9A -2 of the U.P. Consolidation of Holdings Act. The land in dispute was recorded in the name of one Jagdhari who is said to have died on 12.12.1987, the very day on which the petitioner, his alleged son was born. The petitioner was mutated over the land recorded in the name of Jagdhari by means of a P.A. 11 entry.;