ANIL KUMAR, J. - (1.) HEARD Sri K.S. Shukla, learned counsel for the petitioner, learned Standing Counsel for opposite parties and perused the record.
(2.) FACTS , as submitted by learned counsel for the petitioner are that the land recorded as Gata no. 1187/1 having total area 0.775 hectare situated at village Joriyan, Pargana -Khandasa, Tehsil -Milkipur district Faizabad. Further the petitioner is recorded as co -tenure holder of gata no. 1187/1 area 0.775 alongwith other co -tenure holder and his share of the said gata is 1/6 i.e. to the extent of 0.129 hectare.
(3.) DURING the start of consolidation proceedings an objection has been filed by the contesting respondent as a result of which a case has been initiated before opposite party no.3/ Consolidation, Kumarganj, District Faizabad, who by order dated 20.5.2014 partly allowed the objection. Aggrieved by the said order , petitioner preferred a time barred appeal registered as Appeal No. 342 ( Radhey Shyam Vs. Ajai Kumar and others) under section 21(2) of the U.P.Z.A.& L.R. Act before opposite party no.2/ Settlement Officer Consolidation, Faizabad, who after condoning the delay , dismissed the same vide order dated 12.6.2014 the same has been challenged by the petitioner by filing a revision, registered as Revision No.1284 ( Radhey Shyam Vs. State and others) under Section 48 of the U.P. Z.A.& L.R. Act , dismissed by order dated 4.8.2014 passed by opposite party no.1/ Deputy Director of Consolidation, Faizabad. In view of the said factual background, present writ petition has been filed.;