- (1.) Heard Sri Mahesh Kumar Dubey, learned counsel for the petitioner, Sri Amulya Ratan Srivastava, learned counsel for respondent nos. 4 and 5, Sri Atul Kumar Singh, learned counsel for the respondent no.6 and Sri Manvendra Nath Singh, Advocate who filed the caveat on behalf of respondent nos. 4 and 5.
(2.) Present writ petition has been filed challenging the order dated 22.2.2019 passed by Deputy Director of Consolidation, Allahabad in Revision No. 1097/658 and judgment and order dated 2.8.2008 passed by Consolidation Officer in Case No. 256 of 2007-08.
(3.) It reflects from the record that with regard to the disputed plot, an objection under Section 9A (2) of U.P.C.H. Act was filed by the mother of petitioner and also by respondent no.4. The objection filed by respondent no.4 was allowed by the Consolidation Officer vide order dated 2.8.2008. Against that order, three appeals were filed, out of which two were filed by the petitioner and one was filed by respondent no.6. The said appeals were consolidated and decided by common judgment dated 29.4.2013, whereby the appeals filed by the petitioner and respondent no.6 was allowed and the matter was remanded back to the Consolidation Officer for deciding the matter afresh.;