Anjani Kumar Mishra, J. - (1.) HEARD Shri H.M. Srivastava, learned Counsel for the petitioner. Caveat had been filed on behalf of respondent Nos. 2 and 3 through Ms. Usha Srivastava and Shri L.C. Mishra, I have also heard the Counsel representing the caveators. The writ petition arises out of proceedings for allotment of chaks and is directed against an order dated 4.4.2014 passed by the respondent No. 1, the Deputy Director of Consolidation (the DDC), Bulandshahar in Revision No. 285 (Ajai Pal v. Bhupal and others).
(2.) THE dispute between the parties who are real brothers is with respect to plot No. 927, area 1.3365 hectare. It is the admitted case of the parties that each of the three brothers, namely, the petitioner and the respondent Nos. 2 and 3 have 1/3 share each in this disputed plot. On the start of the consolidation operations, objections under section 20(1) of the Act were filed by all the three brothers, which were consolidated and decided by a common judgment dated 7.7.2000 passed by the Consolidation Officer (the C.O.).
(3.) AGGRIEVED by the order, the respondent Nos. 2 and 3 filed a time barred appeal against the order passed by the C.O. which was dismissed on 31.7.2013.;