Anjani Kumar Mishra, J. - (1.) Heard Shri Gyan Prakash, learned counsel for the petitioners and Shri Lal Chandra Sahu, learned counsel for the respondents.
(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act, filed by the contesting respondent, claiming half share in the disputed land.
(3.) The objection was dismissed by the Consolidation Officer vide order dated 18.02.2008. However, it came to be allowed in appeal by the order dated 07.03.2009 passed by the Settlement Officer Consolidation.;