ANJANI KUMAR MISHRA, J. - (1.) Heard Shri Vijay Anand Rai, counsel for the petitioner, Shri Harindra Prasad for the respondent no.3 and learned Standing Counsel for the Deputy Director of Consolidation, Varanasi. The instant writ petition was filed seeking a writ of certiorari for quashing the orders dated 12.09.2018 and 16.05.2013 passed by the respondent nos.1 and 2, respectively.
(2.) The orders impugned have been passed in proceedings under Rule 109-A(2) of the U.P. Consolidation of Holdings Rules, which application was filed by the respondent no.3 seeking the implementation of an order dated 06.08.2009 in the revenue records.
(3.) The Consolidation Officer ordered that in pursuance of the order dated 04.08.2009, the name of Ram Pyare s/o Suraj, respondent no.3, was liable to be recorded on Khata No.147, plot no.1218 of CH Form-45 regarding Chak No.585.;