- (1.) Heard Shri Arun Kumar, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of an objection under Section 9-A (2) of the UP Consolidation of Holdings Act and seeks quashing of the order dated 07.09.1988 passed by the respondent no. 1, Deputy Director of Consolidation and the order dated 02.03.1982 passed by the Assistant Settlement Officer, Consolidation insofar as it is against the petitioners.
(3.) The dispute in the writ petition pertains to six plots. These plots in the basic year were recorded in the name of the petitioners.;