Anil Kumar, J. - (1.) Heard learned Counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) The controversy involved in the present case relates to Plot No. 470 area 0.379 on which there is a private source of irrigation as well as Tube-well. The said land belongs to the petitioner/Jhoori as well as opposite party Nos. 3/Sri Shambhoo Dayal and 4/Sri Lalit Kumar, who are real brothers. In the matter in question, an order dated 29.3.2005 passed by Deputy Director of Consolidation, Lucknow Camp, Unnao.
(3.) As per the case of the petitioner, the said order is an ex-parte order and is in contravention to the provisions of section 19 (e and f) of U.P. Consolidation of Holdings Act, 1958.;