JUDGEMENT
ANJANI KUMAR MISHRA, J. -
(1.) Heard Shri R.P. Shastri for the petitioner and Shri Rajiv Mishra for the respondents.
(2.) The writ petition has been filed seeking a writ of certiorari for quashing the order dated 03.01.2017 passed by the Deputy Director of Consolidation and the order dated 12.12.2012 passed by the Consolidation Officer in a case under Section 42- A of the U.P. Consolidation of Holdings Act.
(3.) Facts of the case briefly stated are that Bhullan, predecessor-in-interest of respondents 3 to 6 filed an objection under Section 20 of the Act, which was dismissed by the Consolidation Officer on 01.12.1986. The order of the Consolidation Officer was affirmed in appeal vide order dated 12.02.1987.;
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