S.K.Singh, J. - (1.) By means of this writ petition, petitioner has challenged the judgment of the Deputy Director of Consolidation dated 13.5.2003 by which revision filed by the opposite party has been allowed.
(2.) As pleadings between the parties are complete, as insisted the matter is being heard and finally decided.
(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. On start of the consolidation proceedings in the light of the pleadings and the evidence as adduced by the parties. Consolidation Officer decided the dispute and allocated a particular share to the parties. An appeal was filed by Ram Lal and others against the judgment of the Consolidation Officer in which order of the Consolidation Officer was modified and by allowing a particular share to the parties judgment of the Consolidation Officer was set aside. Against the judgment of the Settlement Officer Consolidation opposite party filed revision before the Deputy Director of Consolidation, which came to be allowed by impugned judgment and thus petitioners are before this Court.;