ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Shamimul Hasnain, learned counsel for the petitioner and Sri S.P. Pandey, who has filed caveat on behalf of respondent no. 2.
(2.) THE writ petition has been filed challenging the order dated 28.8.2014, whereby the parties had been directed to maintain status quo till such time the respondent in the restoration application puts in appearance.
(3.) THIS restoration application has been filed by the respondents in this petition while the petitioner before this Court is the respondent in the said restoration application. The dispute between the parties pertains to plot no. 68 of Village Osari, Tehsil Chakiya, District Varanasi. The petitioner filed an objection under section 9A -2 claiming on the basis of a registered sale deed dated 11.4.1934 alleged to have been executed by the ancestors of respondents 2 and 3 in favour of his father. The objection was allowed by the Consolidation Officer, and the Settlement Officer, Consolidation affirmed the same. The revision filed by the contesting respondents was allowed by the Deputy Director of Consolidation. Against the revisional order, the petitioner preferred a writ petition, which was allowed on 4.8.1994 and the matter was remanded back for a fresh decision by the revisional authority.;