- (1.) Heard learned counsel for the petitioner and Sri Rajeshwar Tiwari who has filed counter affidavit on behalf of respondents no. 4 to 7 in the writ petition.
(2.) Insofar as the counter affidavit is concerned it would be relevant to record that it purports to be on behalf of respondents no. 4 to 7. The index of the counter affidavit indicates that the vakalatnama has been annexed. However, the counter affidavit which is on record, does not contain any vakalatnama. Even otherwise, the respondent no. 4 in the writ petition is the Land Management Committee of Village- Laron Donwar, Post- Kopaganj, Tehsil- Sadar, District- Mau. Sri Rajeshwar Tiwari is not a panel lawyer and therefore, in my considered opinion is not competent to represent the Land Management Committee.
(3.) The writ petition arises out of an objection under Section 9-A (2) of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 13.05.2015 passed by the Deputy Director of Consolidation, Mau.;