Rakesh Sharma, J. - (1.) Heard Sri Avadhesh Kumar, learned counsel for the petitioners, Sri R. Chandra, learned counsel for the respondent nos. 4 to 7 and learned Standing Counsel who is present on behalf of respondent nos. 1 to 3. This writ petition has been filed under Article 226 Constitution of India. The parties belong to a large joint family of which original tenure holder was one Badloo. The dispute regarding title/shares have been raised. A controversy has been settled by the three Consolidation Courts by writing concurrent finding of facts. The judgments and orders passed by Consolidation Officer on 29.1.2007, 31.10.2008 by Settlement Officer of Consolidation and 24.12.2009 by Deputy Director of Consolidation are under challenge.
(2.) For the convenience the following pedigree, which has been relied by the three courts consecutively is quoted below- ...[VERNACULAR TEXT OMITTED]...
(3.) Sri Avadhesh Kumar, learned counsel for the petitioners has disputed this pedigree. He has straight way excluded Rameshwar and Panchu, sons of first wife, Badloo from the line of succession his pedigree as quoted by him in para 6 of the writ petition is quoted below- ...[VERNACULAR TEXT OMITTED]... ;