Manoj Misra, J. - (1.) Heard Sri Vishnu Singh for the petitioner; learned Standing Counsel for the respondents 1 and 2; Sri Manoj Kumar Yadav for the respondent no.4; and Sri Vijay Kumar Rai for the respondent respondent no.3.
(2.) This petition is directed against orders dated 31.10.2017 and 31.08.2017 passed by the Chief Revenue Officer/ Deputy Director of Consolidation, Varanasi in Revision No.9 of 2017 and the Settlement Officer of Consolidation in Case No.136 of 2017, respectively.
(3.) The dispute relates to plot no. 317/2 area 20 are. It is not in dispute that the petitioner and the third respondent are co-sharers of the said plot which was kept out of consolidation. The petitioner applied to the Settlement Officer of Consolidation for grant of an injunction to restrain the third respondent from raising construction over any portion of the said plot during the course of consolidation proceedings.;