Mr. Sudhir Narain, J. - (1.) This writ petition is directed against the orders dated 7-6-1996 and 14-8-1997 passed by the Settlement Officer of Consolidation, respondent No. 2, and the Deputy Director of Consolidation, respondent No.l, respectively. The Deputy Director of Consolidation has affirmed the order of the Settlement Officer of Consolidation.
(2.) During the pendency of the Consolidation proceedings, the petitioner filed an objection against Shyam Lal respondent No. 5. The petitioner claimed that he was in adverse possession and perfected his rights. Shyam Lal has made a statement that the petitioner was in adverse possession for many years. The Consolidation Officer by his order dated 14-6-1994 directed the expunction of the name of Shyam Lal and directed for making the entry in the record in favour of petitioner. Against the order of Consolidation Officer, the Gaon Sabha, respondent No. 4, filed an appeal before the Settlement Officer of Consolidation.
(3.) It was stated that Shyam Lal had no adverse right over the land in dispute and a grant was given to him. Therefore, no adverse right can accue against the Gaon Sabha. The Settlement Officer of Consolidation found that Shyam Lal had no right over the land in question and the land belongs to Gaon Sabha. The appeal accordingly was allowed on 7-6-1996. Against the aforesaid order of the Settlement Officer of Consolidation, the petitioner filed a revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation has dismissed the revision by the impugned order dated 14-8-1997.;