- (1.) Heard Sri Rahul Sahai, for the petitioner and Sri Ashok Gupta, for respondent-2.
(2.) This writ petition has been filed against the order of Deputy Director of Consolidation dated 13.07.2016, passed in title proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is in respect of land of basic consolidation year khata 1187 [consisting plots 3848 (area 2-14-0 bigha) (wrongly recorded as plot 3648 (area 1.17 acre) and 10395 (area 3-13-0 bigha)] of village Mataudh, pargana and district Banda, which was recorded in the names of Rajwa son of Alhawa, Jeewan and Rajaram sons of Ganesa.;