- (1.)Petitioners, four in number and all sons of late Indra Pal alias Deshraj have filed this writ petition praying for the quashing of the judgment and order dated 3.7.2008 passed by the Deputy Director of Consolidation, respondent No. 1. The Deputy Director of Consolidation by the said order has allowed revision of the private respondents and the order dated 7.11.2007 passed by the Settlement Officer Consolidation in appeal has been; set aside and that passed by the Consolidation Officer has been maintained and confirmed.
(2.)The dispute relates to agricultural land of Khata Nos. 126, 127-Ba and 21-Aa. Petitioners claim that in the aforesaid land their father and now they themselves have 1/3rd share.
(3.)During the consolidation proceedings objections under Section 9A of the U.P. Consolidation of Holdings Act (for short the 'Consolidation Act') filed by Indra Pal, predecessor in interest of the petitioners came up for consideration before the Consolidation Officer and were decided vide order 26.12.1985. Aggrieved, Indra Pal, preferred an appeal before the Settlement Officer Consolidation which was dismissed on 10.4.1986. The said order was taken up in revision before the Deputy Director of Consolidation by the aforesaid Indra Pal. The revision was allowed on 25.2.1987. The orders of the Settlement Officer Consolidation and Consolidation Officer were set aside, the matter was remanded to the Consolidation Officer with the direction to frame a specific issue, whether Indra Pal alias Deshraj son of Makhan Singh is a co-tenure holder in Khata No. 127-B and to decide the matter thereafter in accordance with law.