JUDGEMENT
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(1.) Heard Sri Ajay Kumar Singh, for the petitioner and Dr. C.P. Upadhyay along with Sri Ram Raj Prajapati, for respondents-4 to 6.
(2.) This writ petition has been filed against the orders of Consolidation Officer dated 01.06.2013 and 14.02.2014, Settlement Officer Consolidation dated 21.07.2015 and Deputy Director of Consolidation dated 30.05.2016, 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 27 [consisting plots 262 (area 1.38 acre), 271 (area 1.87 acre), 290/1 (area 0.57 acre), 385 (area 0.79 acre), 412 (area 0.76 acre) (total 5 plots area 4.04 acre)] of village Madhopur, pargana Dehat Amanat, district Varanasi, which was recorded in the names of Jawahir son of Jhurru, Kallu, Jittu, Kalicharan and Malicharan sons of Somaru, Babunandan son of Dukhran, Jhagru and Mangru sons of Dassu.;
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