ANIL KUMAR,J. - (1.) HEARD Sri R.J.Trivedi learned counsel for the petitioner, Sri G.S. Misra learned Standing Counsel for opposite parties no. 1 and 2 and Sri R.N. Gupta learned counsel for opposite party no.3.
(2.) BY means of present writ petition the petitioner has challenged the order dated 29.7.2009 passed by Deputy Director Consolidation Unnao and the order dted 21.2.2006 passed by Settlement officer Consolidation, Unnao. In brief, the fact of the case is that the controversy involved in the present case ralates to Gata No. 643 situated in village Dau, Tehsil Purwa, District Unnao ( hereinafter referred as ' plot in question'). Initially,in the basic year the land in question stood recorded in the name of Gaon Sabha. The petitioner objection under Section 9 A(2) of the Act claiming that he is continuous possession prior to aboliton of Ziminari so it has vested with him which was allowed by means of order dated 7.7.1984 by the Consolidation Officer. Aggrieved by the said order the Gaon Sabha has preferred an appeal under Section 11 (1) of the Consolidation Act. The said appeal was allowed by the Settlement Officer Consolidation, Unnao (opposite party no. 2) vide its order dated 21.2.2006.
(3.) THE said order dated 21.2.2006 was challenged by the petitioner by way of revision before the Deputy Director of Consolidation, Unnao (opposite party no.1) the same was also dismissed by means of order dated 29.7.2009. The said orders dated 21.2.2006 passed by opposite party no.2 and 29.7.2009 passed by opposite party no.1 have been challenged by the petitioner before this court by means of present writ petition.;