ANJANI KUMAR MISHRA, J. - (1.) HEARD Shri Rahul Mishra, learned counsel for the petitioners, learned Standing Counsel for the State -respondent and Shri Arun Kumar Srivastava, who appears for the Land Management Committee -respondent no. 5.
(2.) THE writ petition arises out of an objection under Section 9 -A (2) and has been filed challenging the order dated 18.07.2014 passed by the Deputy Director of Consolidation Moradabad in Revision Nos. 110, 90, 119, 115, 77, 78, 124, 142, 154 and 73 as also the orders dated 14.07.2006 passed by the Consolidation Officer in Case Nos. 234 and 235.
(3.) THE dispute in the writ petition pertains to the land of Khata Nos. 372 and 578 of Village Mustafapur First and Mustafapur Second Tehsil Thakur dwara, having a total area of 164.978 hectares. The land in question was recorded in the name of the Gaon Sabha as 'ret' under class -6. It is the case of the petitioner that in pursuance of a resolution of the Land Management Committee dated 09.06.1994 which is said to have been approved by the Deputy Collector on 21.07.1994, the said land was recorded as naveen parti under class -5. Thereafter by a resolution of the Land Management Committee dated 20.08.2008 the land is alleged to have been allotted in favour of 98 persons, including the petitioners. It is further alleged that on 16.07.2004 the Tehsildar Thakur dwara sent a letter to the Consolidation Officer for making necessary amaldaramad in the revenue records.;