RAJIV JOSHI,J. - (1.) Heard learned counsel for the petitioner and Sri. Naresh Chandra Tripathi, learned counsel appearing on behalf of respondent no.4.
(2.) This writ petition has been filed challenging the orders dated 05.08.2017, 11.10.2007 and 24.04.2003 passed by the Deputy Director of Consolidation, Settlement Officer Consolidation and Consolidation Officer respectively.
(3.) The fact as apparent from the record that during consolidation operation, 11 biswas of land was found excess in Gata No. 449. The Assistant Consolidation Officer distributed the excess land amongst all the cosharers. Subsequently, Hanif, respondent no.2 filed objection under Section 9A (2) of the U.P.C.H. Act on the ground that the said excess land should be of his gatas and that has wrongly been distributed amongst the cosharers. The objection filed by the respondent no.2 was allowed by the Consolidation Officer vide order dated 3.1.1991. Against that order petitioner filed appeal, which was remanded to the Consolidation Officer for decision afresh vide order dated 31.8.1992. Thereafter, vide order dated 6.10.1995, the Consolidation Officer dismissed the objection of Hanif, respondent no.2 and distributed the excess land amongst the co-sharers.;