Anjani Kumar Mishra, J. - (1.) Supplementary affidavit has filed today in Court, is taken on record.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(3.) The instant writ petition arises out of an objection under Section 9-A (2) of the UP Consolidation of Holdings Act which pertained to plot No. 140-M which in the basic year record was recorded in the name of one Panna. The objection under Section 9-A (2) was filed that the name of the recorded tenure holder be expunged and the land be recorded in the name of objectors as their bhumidhari. This objection has been allowed by the Consolidation Officer and the consequential appeal and revision, dismissed.;