B.N.Nigam, J. - (1.) Aladad Khan has filed this petition under Article 226 Constitution of India praying for a writ of certiorari quashing the order dated November 28, 1963, copy being annexure 1.
(2.) In the petition I have heard the learned counsel for the petitioner and the learned counsel for opposite parties No. 1 to 4. Opposite party No. 5 is absent.
(3.) The petitioner states that he and opposite party No. 5 are brothers. In the course of consolidation operations in village Bhawanipur, Pergana Inhauna, Tahsil Maharajganj, District Rae Bareli, the petitioner and opposite party No. 5 were allotted chak No. 6. Opposite Party No. 3 was allotted chak No. 103. Opposite party No. 3 preferred an objection and thereupon the Consolidation Officer made an alteration in his chak. Thereafter opposite party No. 3 preferred no further appeal and the order dated February 10, 1962 became final. Delivery of possession took place.;