Anil Kumar, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record. Facts in brief of the present case are that the controversy involved in the present case relates to Khata Nos.75, 89A and 98 situated at Bhogipur Mani, Pargana-Pasgaon, Tehsil-Mohamdi, District-Lakhimpur Kheri.
(2.) After starting of consolidation proceedings, an objection under Section 9A(2) of U. P. Consolidation of Holdings Act (hereinafter referred to as Act) in respect of land in question has been filed.
(3.) On 18.05.2016, Consolidation Officer had passed an order thereby rejecting the case of the petitioner who claims over the land in dispute on the ground that opposite party no.4/Suresh Kumar @ Suresh is nephew (Bhanja) of the recorded tenure-holder, challenged by the petitioner as well as Bramha Prasad by filing an appeal before the Settlement Officer of Consolidation, dismissed by order dated 15.01.2010.;