- (1.) Heard Sri R.C.Singh, learned counsel for the petitioners and Sri Satendra Kumar Singh for the contesting respondents.
(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders of three Consolidation Courts namely, the Consolidation Officer, Assistant Settlement Officer Consolidation and the Deputy Director of Consolidation.
(3.) The dispute in the writ petition pertains to Khata Nos. 58, 78 and 172 of village Lachhmipur Tappa Hata, District Deoria. Initially, the dispute pertained to a third Khata namely, Khata No.172 also.;