- (1.) Heard learned counsel for the petitioner and Shri Rahul Misra, for the respondent no.4.
(2.) The instant writ petition is directed against the order dated 30.08.2018 passed by the respondent no.1, the Deputy Director of Consolidation in Revision No.107, under Section 48 of the U.P. Consolidation of Holdings Act and the order dated 10.08.1974 passed by the Consolidation Officer, respondent no.2 in an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act.
(3.) The contention of counsel for the petitioner is that an alleged order was passed in favour of the contesting respondent on 10.08.1974 on an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act. This order was never implemented in the revenue records.;