Poonam Srivastav, J. - (1.) HEARD Sri S.S. Pandey counsel on behalf of Petitioners and Sri Sankatha Rai on behalf of contesting Respondents.
(2.) THE judgment and orders dated 16.6.2005 passed by Respondent No. 1 and 18.6.2003 passed by Respondent No. 2 arising out of proceedings under U.P. Consolidation of Holdings Act (hereinafter referred to as the Act), are impugned in the instant petition. The dispute relates to basic year Khata No. 18 situated in village Charki Khurd, Tappa Upraudh, Pargana Kantit, Tehsil and District Mirzapur. When village was notified for consolidation, names of Ramjan and Khalik sons of Millu and Jumman who is son of Gazi father of Petitioner No. 1 were recorded as Bhumidhar in the basic year Khatauni.
(3.) CASE of the Petitioners is that in the basic year, name of Ramjan and Khalik, and Jumman son of Buddhu were recorded as Bhumidhar. Claim of the Petitioners is that each of them had 1/3rd share over the land in dispute.;