RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri R.C. Singh for the petitioner.
(2.) Although counter affidavit has been filed through Sri A.P. Paul and Sri B.B. Paul but Sri A.P. Paul informs that instructions has been withdrawn from him by the respondents and respondents have also taken entire record of the case with him as such he is unable to argue the case. The respondents have not engaged any other counsel as such the writ petition is being decided finally after hearing the counsel for the petitioner.
(3.) The writ petition has been filed against the orders of Consolidation Officer dated 17.5.2007 and Deputy Director of Consolidation dated 20.2.2013 passed in title proceeding under UP Consolidation of Holdings Act 1953 (hereinafter referred to as the 'Act').;