RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Udai Karan Saxena and Sri Rajeev Mishra, for the petitioners, Sri H.N. Singh, Senior Advocate, Sri Anil Kumar Tiwari, Senior Advocate assisted by Sri Vineet Kumar Singh, for the respondents.
(2.) The writ petition has been filed against the order District Deputy Director of Consolidation dated 18.05.2017, allowing recall application and recalling order dated 17.11.2016 dismissing the revision under Section 48 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is in respect of plot nos. 156, 157 and 171 of village Dhanauli, pargana and district Agra. It is alleged that in basic consolidation record, disputed land was recorded in the name of Chheda Lal. Consolidation Officer, by order dated 15.09.1961, directed for recording the name of Nathu Ram (the father of the petitioners) as co-tenure holder of Chheda Lal (grand father of respondent-3), having 1/2 share each.;