- (1.) Heard Sri M.C. Chaturvedi, learned Senior Advocate for the petitioner, Sri K.K. Chaurasia, learned counsel for the respondent no. 5, Sri Brij Kumar Yadav for the Gaon Sabha, the respondent no. 6 and also Sri Ratnesh Nandan Singh, learned counsel for the respondent no. 7 and learned Standing Counsel for the State-respondents.
(2.) The instant writ petition has been filed challenging the orders dated 27.10.2014 and 15.05.2015 passed by the Consolidation Officer, Rambagh, Mirzapur in Case No. 64 under Rule 109-A of the U.P. Consolidation of Holding Rules.
(3.) The facts of the case briefly stated are that the petitioner claims on the basis of an allotment of the land in question by the Gaon Sabha in his favour on 16.09.1979. Since, at the time of allotment, the unit was under consolidation operations, the petitioner was ordered to be recorded over the land in question of the order of the Consolidation Officer dated 04.05.1983 under Section 12 of the Act. A copy of this order is filed on record as Annexure 2 and its perusal reveals that the petitioner was ordered to be recorded as Bhumidhar on the basis of the patta in his favour.;