ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioner-institution, Shri Ashish Kumar Srivastava, learned counsel for the Gaon Sabha and learned Standing Counsel for the State respondents.
(2.) The instant writ petition is directed against the order dated 21.5.2014, passed by the Deputy Director of Consolidation. By this order, it has been directed that the name of the petitioner-institution be expunged from Plot No. 1454-Kha area 0.421 Hectare and Plot No. 1451-Ka area 0.065 Hectare.
(3.) Contention of learned counsel is that the land in question was allotted in favour of the petitioner-institution by the Gaon Sabha in the year 1966. On the start of the consolidation operations, an objection under Section 9-A (2) was filed, which has been allowed by the Consolidation Officer vide order dated 20.1.1989 and the petitioner was ordered to be recorded over the land in question.;