ANJANI KUMAR MISHRA - (1.) Heard learned counsel for the petitioner and Shri Dinesh Kumar Misra for the contesting respondent nos.3,4 and 5.
(2.) The writ petition arises out of an objection under Section 9 of the U.P. Consolidation of Holdings Act.
(3.) In this case, an issue was framed as to whether, the objection was barred by Sections 49 and 27 of the U.P. Consolidation of Holdings Act. In this regard and on a plea that this issue be decided first, the matter travelled up to this Court in Writ Petition No.41870 of 2016, which petition was filed by respondent no.5. This petition was decided vide order dated 21.09.2016. The operative portion of the judgement reads as follows - " In the result the writ petitions succeed and are allowed. The order of Deputy Director of Consolidation dated 6.8.2016 is set aside. Consolidation Officer shall proceed with the trial of the case on other issues between the parties as directed by Settlement Officer, Consolidation by order dated 5.12.2012, expeditiously, without granting unnecessary adjournment to either of the parties, preferably within a period of one year from the date of production of a certified copy of this order before him." ;