Anjani Kumar Mishra, J. - (1.) Heard Shri Syed Wajid Ali, learned counsel for the petitioner, Shri Markanday Rai, counsel for respondents 4 to 7 and learned Standing Counsel for the State-respondents.
(2.) The instant writ petition arises out an objection under Section 9-A (2) of the UP Consolidation of Holdings Act (henceforth referred as 'Act') filed by the petitioner seeking half share in the disputed land.
(3.) The objection was allowed by the Consolidation Officer (henceforth referred as 'CO'). However, the consequential appeal was allowed, the order passed in favour of the petitioner was set aside and basic year entry was maintained. This order has been affirmed by the revisional court.;