Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 1.7.1997 passed by the Consolidation Officer rejecting application of the petitioner for condonation of delay in filing the objection and the order dated 17.9.1997 passed by the Deputy Director of Consolidation, Banda, dismissing the revision against the aforesaid order.
(2.) The petitioner claimed himself to be a member of the Hindu joint family. His objection was that respondent No. 5 got the disputed plots purchased in the names of his two sons-Anand Kumar and Chandra Mohan alias Arun Kumar, the respondent Nos. 3 and 4 by the sale-deed dated 22.6.1980 from the funds of the Hindu family and as such the names of respondents 3 and 4 could not have been recorded on the basis of the sale deed.
(3.) I have heard the learned Counsel for the petitioner.;