- (1.) Heard learned counsel for the petitioner, Sri Rajeev Mishra and perused the record including the counter affidavit filed on behalf of contesting respondents.
(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders passed by the Consolidation Officer, Bareilly, the Settlement Officer Consolidation, Bareilly and the Deputy Director of Consolidation, Bareilly.
(3.) The dispute in the writ petition relates to khata nos. 141 and 144 of Richola, Kifayatulla, Tehsil-Nawabganj, District-Bareilly. This objection pertained to the share of the parties. The Consolidation Officer found that the parties had entered into a family partition and a decree had been passed on the basis of a compromise based on the family partition. He proceeded to partition the khatas in question on the basis of the aforesaid judgment and decree. The consequential appeals and revisions have been dismissed.;