ANJANI KUMAR MISHRA,J. - (1.) Heard Shri S.C. Verma for the petitioners and Shri A.P. Singh for the respondent no. 5. None has appeared for the Gaon Sabha. By means of this writ petition, the petitioner seeks a writ of certiorari for quashing the order dated 19.02.2018, whereby an application under Section 5, accompanying a revision filed by the State of U.P., has been allowed and the order dated 26.11.2018, whereby the revision itself, has been allowed and an order passed by the Consolidation Officer on 05.09.1985 has been set aside.
(2.) The dispute in the writ petition pertains to plot no. 899 area 3.200 acres and plot no. 110 area 2 acres situated in village Barehata, Pargana Deogaon, Tehsil Lalganj, District Azamgarh. These plots were recorded as banjar.
(3.) An objection under Section 9-A(2) of the U.P. Consolidation of Holding Act, was filed by the petitioner claiming therein that although the land was recorded as banjar but building of the petitioner institution, namely Kishan Shiksha Niketan, was situated, thereon. The Gaon Sabha and the Pradhan had notice of the existence of this institution but had never raised any objection. The land was therefore, liable to be recorded in the name of the institution.;