S.K.Singh, J. - (1.) In view of the office report notice meant for the respondents will be deemed to have been served.
(2.) Nobody appeared for the respondents. In support of the writ petition Sri K.R. Singh, learned Advocate has been heard.
(3.) Proceedings are under section 9-A(2) of the U.P.C.H. Act which relates to the adjudication of the title of the parties. Petitioner claims rights on the basis of sale deed in respect to land in dispute which is said to have been executed by Bhagwati Prasad and further some portion by means of adverse possession. Evidence was led upon which Consolidation Officer accepted the petitioner's claim. Appeal filed by the respondent was dismissed. On filing the revision they succeeded and thus this writ petition.;