Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State and Sri Vashudeo Mishra learned counsel who has put in appearance on behalf of opposite party no. 3.
(2.) By means of this writ petition, the petitioner has challenged the order passed by the Additional District Magistrate(Judicial), Barabanki on 24.4.2018 in the revision filed under Section 48 of Consolidation of Holdings Act, 1953 which arose out of the judgment/order rendered by the Settlement Officer, Consolidation on 13.1.2015 in appeal nos. 427/738 and 420/719/1340.
(3.) The Settlement Officer, Consolidation by order dated 13.1.2015 had set aside the order passed by the Consolidation Officer on 18.9.2013 and accepted the petitioner s claim on the basis of Will executed by late Babu son of late Bhagu on 16.8.2005.;