- (1.) Heard Sri M.S. Pandey, learned counsel for the petitioner and Sri Hare Krishna Mishra, who has filed caveat on behalf of respondent no. 6.
(2.) This writ petition has been filed challenging an order dated 30.10.2014 passed by the Deputy Director of Consolidation/Additional Collector (Civil Supply), Allahabad in Revision No. 1059 of 2013. This revision had been preferred by respondent no. 6 challenging an order dated 28.2.2013 directing the parties to maintain status quo.
(3.) Facts of the case briefly stated are that an Aasami Patta of plot nos. 260/1 and 260/3 was granted in favour of the husband of respondent no. 5. It is the case of the petitioner that once the period of the Patta expired, the land was vacated and remained vacant.;