SALIL KUMAR RAI,J. - (1.) The case has been called out in the revised list. Learned counsel for the petitioner and learned Standing Counsel representing the State respondents No. 1 to 4 are present. In view of the office report dated 8.1.2018, service of notice of the writ petition upon respondent Nos. 5 to 11 is deemed to be sufficient.
(2.) The present writ petition has been filed praying for a writ of certiorari quashing the order dated 29.10.1999 passed by the Deputy Director of Consolidation, Allahabad in Revision No. 2677/9 of 1997-98 (Gopi Singh v. Mahadeo Singh) and the orders dated 27.3.2001 passed by Consolidation Officer, Meja Allahabad i.e. respondent No. 4 as well as order dated 16.4.2001 passed by Assistant Settlement Officer Consolidation, Allahabad i.e. respondent No. 3.
(3.) The facts of the case are that during the consolidation operation conducted in the village under the Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as "the Act") an order dated 18.9.1984 was passed by the respondent No. 4, which was subsequently recalled by respondent No. 4 vide his order dated 9.9.1986 on an application filed by Gopi Singh, the predecessor in interest of respondent No. 6 to 9.;