RAJIV JOSHI, J. - (1.) By this petition, the petitioner seeks quashing of the order dated 20.7.2018 passed by Deputy Director of Consolidation, Rampur in Revision No. 81/145 of 2017-18, Manjeet Singh v. Tajendra Singh , as well as the order dated 19.5.2016 passed by the Consolidation Officer rejecting petitioner's objection filed under section 9-A(2) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act) as barred by limitation.
(2.) Heard counsel for the petitioner and learned standing counsel. Perused the record.
(3.) It is apparent from the record that with regard to the land in dispute, one power of attorney dated 20.2.1997 was executed by the petitioner in favour of respondent no. 4- Mahendra Singh. The respondent no. 4 -holder of the power of attorney, executed two registered sale deeds dated 8.11.2000 and 28.11.2000 in favour of respondent no. 3. The said sale deeds were executed by respondent no. 4 after 2.11.2000 which is the date of cancellation of the said power of attorney.;