B.N.Nigam, J. - (1.) Bansidhar has filed this petition under Article 226 of the Constitution of India praying for a writ of certiorari quashing the orders passed by opposite parties Nos. 1, 2 and 3, the Deputy Director of Consolidation, the Settlement Officer (Consolidation) and the Consolidation Officer, Aurangabad, copies being annexures 3, 2 and 1 respectively.
(2.) In the petition I have heard the learned counsel for the parties.
(3.) The petitioner states that at the time of the field to field checking in the course of the consolidation operations, the petitioner was found in possession of plot No. 118/167 in village Sadarpur, Pargana Aurangabad, Tahsil Mohamdi, district Kheri. After the publication of the record the petitioner filed an objection. Opposite party No. 5 also filed a time barred objection. The Consolidation Officer rejected the objections of opposite party No. 5 and directed that the name of the petitioner be entered as a trespasser of class 9. The petitioner appealed. The appeal was dismissed. He filed a revision. The revision application has also been dismissed.;