S.K. Singh, J. - (1.) By means of this writ petition, petitioner has challenged the judgment of Deputy Director of Consolidation dated 17.1.1996 by which revision filed by opposite party has been allowed.
(2.) Proceedings are under section 9-A (2) of UPCH Act which relates to adjudication of dispute between the parties.
(3.) Admittedly, in the basic year record name of petitioner was recorded. The opposite party filed objection claiming rights in the land stating that he happened to be in possession throughout and it appears from the tenure of the judgment that the rights of opposite party was accepted" on entry which was of ziman 19 also. Be as it may, Consolidation Officer allowed objection of opposite party but on appeal having been filed by petitioner, the succeeded and then on filing revision by opposite party, he got success and thus, this writ petition by the petitioner.;