ANJANI KUMAR MISHRA, J. - (1.) In this matter, judgment have been reserved vide order dated 14.03.2016. However, upon a mention by learned counsel for the parties, I have heard them namely Sri Mahesh Narain Singh for the petitioner and Sri Rajeev Mishra for the contesting respondents.
(2.) The writ petition arises out of an objection under Section12 of the U.P. Consolidation of Holdings Act filed by the petitioner and seeks quashing of the orders passed by the Consolidation Officer, Pindra, District Varanasi, the Settlement Officer Consolidation, Varanasi and the Deputy Director of Consoliation, Varanasi on 03.10.2009, 02.02.2011 and 22.09.2014 respectively.
(3.) The dispute in the writ petition pertains to plot no.320/1 area 0.820 Hectares of village Ganeshpur, Pargana Shivpur, Tehsil and District Varanasi. This village came under the consolidation operations by means of a notification under Section 4 of the Act issued on 06.10.1998. In the basic year record, this land was recorded in the name of Prahlad Das.;