- (1.) Heard Sri Arun Kumar, learned counsel for the petitioner and Sri D.P. Singh, Senior Advocate for the respondent.
(2.) This writ petition arises out of proceedings under Rule 109-A of the U.P. Consolidation of Holdings Rules and seeks quashing of the judgments and orders passed by the respondents 1, 2 and 3 dated 06.04.2011, 31.01.2011 and 28.07.2009 respectively.
(3.) In proceeding under Rule 109-A by an order dated 28.07.2009, the name of the petitioner was ordered to be expunged in pursuance of an order passed by the Deputy Director of Consolidation on 31.12.1986.;