- (1.) Heard Sri A.P.Tiwari, learned counsel for the petitioner and Sri Sanjay Goswami for the State-respondents.
(2.) The instant writ petition arises out of an objection under Section 9-A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders dated 23.04.2015, 28.09.2015 and 04.12.2015 passed by the Consolidation Officer, Settlement Officer Consolidation and the Deputy Director of Consolidation.
(3.) The dispute in the writ petition pertains to six plots namely, 446 area 1.214 hectares, 750/1M area 58.437 hectares, 418 area 9.827 hectares, 438 area 11.817 hectares, 443 area 0.324 hectares and 750M area 14.269 hectares of Khata no.755, total area 94.988 hectares, situated in village Khuthan Khas, Tappa Khuthan, Pargana Haveli, Tehsil Sadar, District Gorakhpur.;