- (1.) Heard learned counsel for the petitioners, learned State Counsel, Shri Yogendra Nath Yadav, learned counsel representing the Land Management Committee and Shri P. S. Bajpai, learned counsel representing the respondent no.6.
(2.) Under challenge in this petition is an order dated 27.08.2016 passed by the Consolidation Officer in the proceedings drawn under section 9A(2) of U.P. Consolidation of Holdings Act (herein after referred to as 'the Act') whereby the claims put forth both by the petitioners as also by the respondent no.6 in respect of the land in dispute have been rejected.
(3.) The petitioners also challenge the order dated 24.05.2018 passed by the Deputy Director of Consolidation whereby the revision petition preferred by them against the order of the Consolidation Officer, dated 27.08.2016 has also been rejected.;