Rajiv Joshi, J. - (1.) This writ petition has been filed for quashing the impugned orders dated 20.12.2005 and 5.7.2007 passed by the respondent no.2-Consolidation Officer, Ramai Patti, Mirzapur and respondent no.1-Deputy Director of Consolidation, Mirzapur respectively.
(2.) The facts as reflect from the record are thus:
(3.) The respondent no.3 filed two objections under Section 9A (2) of U.P.C.H. Act, 1953 (hereinafter referred to as Act) before the Assistant Consolidation Officer on 23.2.1984 and 25.2.1984 respectively. Subsequently, the objection of respondent no.3 was referred to Consolidation Officer for adjudicating the same as the dispute of title is involved. The objection was filed on the ground that in the revenue record, the name of the petitioners were recorded exclusively although, the respondent no.3 have half share in the same.;