ANJANI KUMAR MISHRA, J. - (1.) Heard Shri Govind Krishna for the petitioner and Shri S.C. Verma for the respondents 3 to 6, the contesting respondents in the writ petition, which arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act.
(2.) In this petition, the petitioner has challenged the orders dated 10.02.2017 (incorrectly mentioned as 10.02.2016) and the order dated 20.01.2004 and 14.05.2007, passed by the respondents.
(3.) The dispute in the writ petition pertains to plot No. 6687 situated in Village Ghambhir Ban, Pargana Nizamabad, Tehsil Sadar, District Azamgarh.;