- (1.) Heard Sri Shiv Kant Tiwari, for the petitioners and Sri Vijai Shankar Tripathi, for the contesting respondents.
(2.) This writ petition has been filed against the orders of Consolidation Officer dated 26.03.2002 and Deputy Director of Consolidation dated 23.01.2007, passed in title proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties relates to basic consolidation year khata 121 of village Firojpur Makhdoomi, pargana Rudauli, district Barabanki, which was recorded in the names of Jokhan son of Ram Pal (now represented by respondents-3 and 4) (hereinafter referred to as the respondents) and Shiv Bahadur son of Ram Harsh (now represented by the petitioners). Jokhan filed a time barred objection (registered as Case No. 582/01-02) under Section 9-A of the Act, for deleting the name of Shiv Bahadur from the land in dispute.;