S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel who appeared on behalf of the respondent.
(2.) By means of this writ petition challenge is the judgment of the Assistant Director of Consolidation dated 15.1.1981 (Annexure-7 to the writ petition) by which revision filed by the opposite party has been allowed and orders passed by the Consolidation Officer and Settlement Officer, Consolidation has been set aside.
(3.) Proceedings are under section 9-A (2) of U.P. Consolidation of Holdings Act which is in respect to adjudication of title between the parties. In the basic year record name of the opposite party was recorded as tenure holder and name of petitioner was recorded in Class IX. Objection was filed by the petitioner for accepting his rights on the ground of his long possession. The opposite party resisted claim of the petitioner. Both parties adduced oral and documentary evidence in support of their cases. Consolidation Officer has allowed objection of the petitioner and appeal filed by opposite party was rejected. Thereafter in the revision filed by the opposite party she got success and thus petitioner is before this Court.;