Anil Kumar, J. - (1.) Heard Dr. Ram Surat Pande, learned counsel for the petitioners, learned Standing Counsel for opposite party no.1, Sri Vimal Kishore Verma, learned counsel for opposite parties no. 2 and 3 and perused the record.
(2.) The controversy involved in the present case relates to Khata No. 219 of village Hariharpur Pergana Kondri Dakshini Tehsil Mahmoodabad District Sitapur. After start of consolidation proceedings, contesting respondents filed an objection under Section 9A of the U.P. Consolidation of Holdings Act ( herein after referred to as an 'Act') .
(3.) Assistant Consolidation Officer passed an order dated 17.3.1979 deciding the dispute in respect to Khata No. 219 of village Hariharpur on the basis of reconciliation. Aggrieved by the order dated 17.3.1979, an appeal has been filed an appeal ( Sri Krishna v. Raghubar Dayal and others) under Section 11(1) of the Act, allowed by order dated 4.2.1980 and the matter was remanded to Consolidation Officer to decide afresh. When the matter came before Consolidation Officer for deciding the same afresh, he had passed an order dated 23.7.1996 against the petitioners.;