ANJANI KUMAR MISHRA, J. - (1.) HEARD learned counsel for the petitioner and Sri Arjun Singhal for the respondents.
(2.) THE writ petition arises out of an objection under Section 9 -A (2) of the U.P. Consolidation of Holdings Act and is directed against the revisional order passed by the Deputy Director of Consolidation on 10.12.1980.
(3.) THE dispute in the writ petition pertains to Plot no. 418 area 15 Bighas 13 Biswa of Khata no. 235 in the village in question. In the basic year record Khata no. 235 was recorded in the name of Ballu and Murli sons of Sohan. The case of the petitioner, the objector before the consolidation court was that he was in possession over the plot in question. In 1962, the respondents filed a suit for his ejectment. This suit was decreed against the petitioner on 15.09.1962. Aggrieved, the petitioner preferred an appeal. During the pendency of the appeal, the decree of eviction was executed and the contesting respondents, the plaintiff in the suit obtained possession. Subsequently, the appeal filed by the petitioner was allowed by the judgment and decree dated 28.08.1982 and the second appeal filed before the Board of Revenue by the contesting respondents was dismissed on 08.09.1974. This order has become final, not having being challenged any further.;