- (1.) HEARD Sri Janardan Singh, learned Counsel for the petitioners, Sri Triveni Shankar, who appears for respondent no. 9 and the learned Standing Counsel for the State -respondents.
(2.) THIS writ petition, arising out of an objection under section 9 -B of the U.P. Consolidation of Holdings Act (for short, the Act), has been filed praying for a writ of certiorari quashing the orders dated 8.2.2002, 2.6.1999 and 10.3.1997 as also the order dated 22.6.1994.
(3.) THE dispute in this writ petition relates to plot no. 61, which, admittedly, on the start of the consolidation operation, was recorded in the name of the petitioners as their bhumidhari land. A time -barred objection under section 9B was filed on 7.2.1994 by the contesting respondent no. 9, praying that the said plot no. 61 be reserved for panchayat bhawan and playground was allowed by the Consolidation Officer. The consequential appeal and the revision filed by the petitioners were dismissed by the orders dated 19.3.1997 and 2.6.1999, respectively. The petitioners filed a restoration application against the revisional order on the ground that it had been passed ex parte against them. This restoration application was also dismissed by the order dated 8.2.2002, hence the present writ petition.;