- (1.) Heard Sri V.K.S. Chaudhary, learned Senior Advocate, assisted by Sarvasri Kunal Ravi Singh, Ramesh Singh and R.S. Maurya, learned Counsel for the petitioners. Learned Standing Counsel appears for Respondent Nos. 1 to 3. Respondent Nos. 4 to 7 are represented by Sarvasri O.P. Misra and Pradeep Chandra.
(2.) Through this writ petition, the petitioners have assailed the orders passed by the three Consolidation authorities, that is, the Deputy Director of Consolidation, rendered on 24.12.1973, disposing of the Revision, order of the Settlement Officer, Kanpur, dated 9.7.1973, dismissing the Appeal of the petitioners and the order passed by the Consolidation Officer, Kanpur, dated 21.4.1973, allowing the Suit preferred by Rajendra etc. sons of Kanhaiya Lal. All the three Consolidation courts have recorded concurrent findings of fact allowing claim put-froth by the respondent Nos. 4 to 7, sons of Kanhaiya Lala.
(3.) In the present case, initially the proceedings were initiated under Section 9-A of the U.P. Consolidation of Holdings Act in respect of Plot Nos. 1110, 1206, 1209, 1216 and 1217, having an area of 4 Bigha 11 Biswa in Khata No. 251, situate in Village Hiraman, Sibali, Pargana Akbarpur, District Kanpur.;