- (1.) I have heard Sri I.K. Upadhyay learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) The petitioner is aggrieved by an order dated 22.05.2015, passed on a report submitted by the Lekhpal in pursuance of directions issued by the Consolidation Commissioner and the High Court in a writ petition Madan Shan Vs D.D.C., whereby an order passed by the Consolidation Officer, Chitbadagaon, District Ballia in proceedings 9A(2) of the U.P. Consolidation of Holdings Act has been ordered to be recorded in the revenue record.
(3.) The petitioner is aggrieved because this order has been passed correcting the revenue record inconsonance of an order passed in consolidation proceedings despite the consolidation operations in the unit have been cancelled by issuance of notification under Section 6 (1) of the U.P. Consolidation of Holdings Act.;