Sunita Agarwal, J. - (1.) Heard learned Counsel for the parties.
(2.) By means of the present petition, the order dated 22.1.2014 and 18.12.2017 passed by the Appellate Court and the Revisional Court are under challenge in the present petition.
(3.) The records indicates that an application under section 9 of U.P. Consolidation of Holdings Act was filed by the petitioner with the assertion that the land in question namely in Gata No. 169/1.075 kadi 313/1.245 kadi and Gata Nos. 1.192, 2.140 kadi and 1194, 0.147 kadi entered as "Bheeta" and "Banzar" land in Akar Patra 45 be recorded in the name of the petitioner by expunging the entries therein. The said application was allowed vide order dated 14.6.1982 namely case No. 524.;