- (1.) Heard learned counsel for the petitioners and Shri Narendra Mohan for the respondent no.5, the sole contesting respondent.
(2.) With the consent of the parties, the writ petition is being decided finally without calling for a counter affidavit because the factual situation in the case at hand is not disputed.
(3.) The petition arises out of an objection under Section 12 of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 27.12.2018 passed by the Deputy Director of Consolidation, Jhansi on a revision filed by the respondent no.5.;